A N RAMAKRISHNA Vs. ANUPAMA ELECTRIC CO

JUDGEMENT

(1.) This appeal, by the complainant, is directed against the order dated 1.4.1992, passed by the District Forum, Bangalore Urban District, Bangalore, in Complaint No.140/90 directing O. P. No.2 to collect the Mixer Grinder Jar from the complainant and replace it with a new mixer grinder jar free of cost. The facts, briefly stated, are as follows: 1. The complainant purchased a Voltas Veeline Mixie Grinder from O. P. No.1, a dealer of O. P. No.2, for a sum of Rs.1,545/- on 10.6.1989, as per Ex. P-1 a purchase bill and a guarantee card as per Ex. P-2 were issued. The guarantee period was upto 2 years.

(2.) The complainant found the coupling between the motor and the jar got burnt within a short period after its purchase. O. P. No.1, though replaced it with a new one, it again started emitting smoke and burnt. So the complainant wrote a letter to the opposite party and in pursuance of which O. P. No.2 replied him, as per Ex. P-3, dated 6.11.1990, stating that they were prepared to replace the mixie grinder jar, but it was not possible for them to refund the sale price paid by him under any circumstances. The complainant, on the basis of these averments, sought the necessary relief from the opposite parties. The learned Counsel for the complainant specifically submitted that the price paid by the complainant be refunded to the complainant with interest.

(3.) O. P. No.1 the dealer, filed its version that it was only a dealer of O. P. No.2 and it was for the complainant to approach O. P. No.2 for redressal of his grievance. O. P. No.2, did not file any version.