HARDEEP SINGH Vs. ARVINDRA ELECTRONICS PVT LTD

JUDGEMENT

(1.) This is an appeal filed against the order of District Consumer Disputes Redressal Forum-I, U. T. , Chandigarh [hereinafter, for short, referred to as District Forum-I], dated 29.7.2003 in Complaint Case No.50 of 2002; "hardeep Singh V/s. M/s Arvindra Electronics Pvt. Limited and Anr. "

(2.) The complainant has alleged that he purchased a Sansui 22" T. V. , Model SV 2010 from M/s Arvindra Electronics Pvt. Ltd. / O. P. No.1 on 16.12.2000. The T. V. was financed through G. E. Countrywide Consumer Financial Services Limited/o. P. No.2. The T. V. set became defective after a month and it was replaced with a new set but the replaced set also went out of order within a week. The complainant approached O. P. No.1 but they said that they could do nothing in the matter, hence this complainant praying for refund of entire amount paid for the T. V. as he is not interested in this sub-standard make T. V. set. He also prayed for grant of compensation for harassment as well as cost of litigation but no amount was specified.

(3.) O. P. No.1 did not appear in spite of notice and was hence proceeded against ex parte.