LEO AIR CONDITIONING Vs. ASHUTOSH UPRETI

JUDGEMENT

(1.) Appellant is a dealer of air-conditioners running its business under the name and style of M/s. Leo Air Conditioning. Vide impugned order dated 4.6.2003 passed by the District Forum it has been directed to refund a sum of Rs.19,600/- towards the cost of the air-conditioner which was found to be non-functional from day one beside a sum of Rs.2,000/- as compensation for mental agony and harassment and Rs.500/- as cost of litigation.

(2.) Feeling aggrieved by the impugned order, the appellant has preferred this appeal.

(3.) Admittedly the air-conditioner of 1.5 ton capacity was purchased by the respondent on payment of Rs.19,600/- on 22.7.2001. However, the respondent found that the air-conditioner was of sub-standard quality which fact was brought to the notice of the appellant, upon which the appellant removed air-conditioner for replacement with new one but returned it only after repairing the compressor. Since the air-conditioner did not function at all, the respondent again approached the manufacturing concern who in turn wrote a letter to the General Manager of the manufacturing company mentioning therein that air-conditioner purchased by the respondent was not functioning properly. So much so the compressor fitted in the air-conditioner was knocked out.