BHAGVATI TRADERS Vs. SHASHI PARGANIHA

JUDGEMENT

(1.) -this is an appeal under Sec.15 of the Consumer Protection Act, 1986 directed against the order passed by the Consumer Disputes Redressal Forum, Raipur (hereinafter referred to as the 'district Forum' for convenience ).

(2.) The proceedings arose out of a complaint filed by the complainant/respondent against the opposite parties/appellants before the District Forum. It was averred by the complainant that she purchased a submersible pump from the opposite party No.1 (who is the dealer of the said pump) under Bill No.1070 on 18.3.2002. A warranty card for a period of one year was also given to the complainant/respondent assuring that the pump will be replaced free of charge in case of any defect. The fitting and installation of the pump was also done by the appellants/ respondents. The pump did not function properly and was lifting water just like a tullu pump and required lot of time for filling the tank.

(3.) On being contacted the dealer/appellant No.1 assured that it will function properly after some time. On 30.6.2002 the pump stoped functioning altogether. The appellant No.1 on being contacted did not respond properly and later after making complaints several times sent his mechanic who informed that a capacitor will have to be installed, the mechanic had to be called for starting it every time.