AWADHRAM BIJOURA Vs. MANAGER PRIYAL AGRO

JUDGEMENT

(1.) This complainant/appellant filed a complaint under Sec.12 of Consumer Protection Act, 1986 , registered as Complaint Case No.474/98 by District Consumer Disputes Redressal Forum, Durg (hereinafter called the 'district Forum' for short ). The District Forum by order dated 9.12.1999 dismissed the complaint. The present appeal is directed against the said order.

(2.) Undisputedly the complainant/appellant purchased a 'ripper Machine' from the respondent for a sum of Rs.39,000/- on 26.11.1997. The complainant's grievance was that the machine did not function properly and developed defect on 30.11.1997. Though the machine was repaired by the respondent, still it did not function properly, hence the complaint.

(3.) The complaint was resisted by the respondent. According to the respondent the machine was of good quality and was functioning properly. It was averred that since the complainant/appellant did not maintain said machine properly it had started giving problems. However, the defects in the machine were duly attended to by the respondent on receiving complaints from the complainant. It was prayed that the complaint be dismissed.