H C L LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) A Complaint No.140/94 was filed before District Consumer Forum, Jhansi, at the behest of Union of India through Telecom Divisional Engineer, Jhansi Division, Jhansi, alleging that photo-copier machine purchased from and supplied by H. C. L. on 16.1.1993 was not working properly, had technical defects, information was conveyed and since no action was taken, registration letter was sent which also was not attended to. One Sri D. C. Gupta of H. C. L. approached the complainant to have a service contract for three years i. e. , from 17.1.1994 to 16.1.1997 for which a sum of Rs.16,000/- was paid as service charges, even service was not properly done and in spite of letters written the machine was not attended to. Therefore, looking to the constant apathy on the part of H. C. L. the aforesaid complaint was filed. The complaint has been contested by H. C. L. and its other officials who have been arrayed as opposite parties in the complaint.

(2.) The President of the District Forum vide order dated 10.3.1997 has directed that "the opposite parties are hereby directed to replace the photo-copier machine in question with a similar machine of same make having no defects, within a period of two months from today. The complainant shall get from the O. Ps. a sum of Rs.25,000/- only (Rs. twenty-five thousand only) as compensation, a sum of Rs.1,000/- (one thousand only) as expenses incurred by the complainant, and a further sum of Rs.1,000/- (Rs. one thousand only) as costs of this proceeding within the same period of two months".

(3.) The learned Member of the District Forum who formed the Bench with the President did not concur with the order of the President and has directed vide order dated 10.3.1997 that "hindi Matter omitted"