VIJAY SINGH Vs. SARASWATI TRADERS

JUDGEMENT

(1.) This appeal by the unsuccessful complainant is directed against the order of the District Forum, Karnal dismissing the complaint preferred by the appellant.

(2.) As we are firmly inclined to uphold the order under challenge, it is unnecessary to tread the same ground in great detail in a judgment of affirmance. It suffices to mention that the allegation by the appellant was that the respondents had supplied him a defective second hand wrist watch in lieu of an allegedly new watch of Citizen make which had been purchased by him along with another person named Jai Krishan for Rs.570/- on the 26th of January, 1990. The grave men of the grievance in the complaint appeared to be that the appellant had in fact been cheated by the respondent - firm or its employees and partners.

(3.) On notice being issued, the firm stand taken was that a defective watch had been brought for repairs which were duly executed for a charge of Rs.57/- for which the relevant cash memo was issued. Any allegation of the sale or purchase of a foreign watch was wholly denied.