ABC PERIPHERALS Vs. VINOD KUMAR GUPTA

JUDGEMENT

(1.) The present appeal, filed by the appellant, under Sec.15 of the Consumer Protection Act, 1986 (hereinafter referred to as the Act), is directed against order dated 20.2.2003, passed by District Forum (East), Saini Enclave, Delhi in Complaint Case No.259/2002 entitled Shri Vinod Kumar Gupta V/s. M/s. ABC Peripherals and Others.

(2.) The facts, relevant for the disposal of the present appeal, briefly stated, are that the respondent Shri Vinod Kumar Gupta had filed a complaint under Sec.12 of the Act before the District Forum averring therein that he had purchased a computer from appellant vide purchase order dated 6.2.2002. It was stated that the computer, so purchased by the respondent from the appellant, was to be of the following configuration: (i) Compaq Presario 3600 with ink jet colour printer (IJ 650) along with Compaq monitor and some free accessories which were being given by the Compaq company; (ii) Scratch card and free gift scheme launched by G. M. Compaq Computer (India) P. Ltd.

(3.) It was stated that along with the computer a table including two chairs were also ordered by the respondent and for the purchase of above articles an amount of Rs.50,500/- was given in cash along with the purchase order.