(1.) The unsuccessful complainant appeals against the order of the District Forum, Gurgaon non-suiting him on the ground of want of any credible documentary evidence in support of this case.
(2.) The facts and merits deserve notice with utmost brevity. In the some-what sketchy complaint it was alleged that the appellant had purchased a two-in-one electronic article from M/s. Parkash Lal and Company for Rs.1550/- in the preceding year. It is significant that even the date of the purchase was not specified. The allegation was that the said article was defective from very beginning and it was returned by him to the shop-keeper for repair who charged Rs.80/- therefor, even though there was a guarantee of one year. The further allegation was that the said article was neither repaired nor the price thereof was returned and on that fragile premise the complaint was preferred.
(3.) In defending the complaint resolutely the dealer in his reply made a categoric denial of having sold any two-in-one to the complainant. Equally it was categorically averred that no guarantee for one year was given and further that no amount was charged for any repair etc.