SHITAL KUMER SAINI Vs. SATVIR SINGH

JUDGEMENT

(1.) This is an appeal directed against the order passed by the District Consumer Disputes Redressal Forum, Raipur (hereinafter referred to as the District Forum) Raipur in Complaint No.279/2001 dismissing the complaint.

(2.) Appellant-complainant's grievance in brief is that he purchased one Commander brand K-20 mode 2 HP air compressor from the respondent/o. P. on 23.8.2000 for Rs.13,100/- with one year warranty and on the understanding that if the compressor does not give satisfactory service it will be exchanged by another 3 HP compressor on a further payment of Rs.4,200/-. The compressor developed defects and the oil seal and bearing had to be replaced within 3 months. Therefore he obtained another 3 HP compressor on a further payment of Rs.5,050/- in exchange.

(3.) The second machine also did not give satisfactory service and had to be repaired several times. An amount of Rs.21,301/- has been claimed as cost of repairs and other expenses. Contention of the complainant is supported by his affidavit and bills.