SARGAM Vs. SANKIRTAN MALLIK

JUDGEMENT

(1.) Opposite party is the appellant.

(2.) Case of complainant is that he gave a television set for repair for which opposite party granted a receipt. The television has neither been repaired nor returned. He has produced the receipt obtained from opposite party.

(3.) Case of opposite party is that he received the television set, granted the receipt and finding that the picture tube is to be replaced, wanted the documents in order to request the manufacturer for replacing the same. Complainant did not produce those documents and wanted to take return of the television set next day. Television set was returned back. Since complainant stated that he has not brought the receipt, the same was not collected from him.