GODREJ APPLIANCES LTD Vs. S RAJENDRAN

JUDGEMENT

(1.) On the ground that the opposite parties supplied a defective Godrej Refrigerator and further alleging that they failed to attend to it in spite of his complaint, the complainant approached the District Forum, Nagapattinum for a direction to the opposite parties to supply a new fridge or to refund the value of the fridge with interest at 12% and further pay a sum of Rs.50,000/- as damages.

(2.) Though the opposite parties 2 and 3 remained absent, the first opposite party alone contested the matter stating that he had nothing to do with the dealings and that there was no contract between the complainant and the first opposite party and that when it was learnt by the first opposite party that there was a defect, he deputed a service engineer to the complainant's residence and the first opposite party had nothing to do or not responsible for anything and hence, the first opposite party prayed that this complaint may be dismissed.

(3.) The lower Forum directed the second opposite party to supply a new fridge to the complainant without charging any further sum and the third opposite party to pay a sum of Rs.10,000/- as damages plus Rs.2,000/- towards costs.