K K AGENCY Vs. P P SHUKLA

JUDGEMENT

(1.) This appeal under Sec.15 of the Consumer Protection Act, 1986 , arises from the order dated 7.10.2002 in Complaint No.194/2000 by District Consumer Disputes Redressal Forum, Sarguja (hereinafter called the 'district Forum' for short) directing the appellant to replace the Tulu pump purchased by the complainant/respondent from the appellant and in the alternative to pay him a sum of Rs.2,140/- with interest @ 12% per annum besides the cost of the complaint.

(2.) Undisputedly the complainant/respondent purchased a Tulu pump of 0.5 HP Silver Self Priming-Delux model for Rs.2,140/- on 31.12.1999. Warranty for the said pump was for a year.

(3.) The case of the complainant/respondent stated in brief was that the said pump went out of order within the period of warranty. The complainant requested the appellant to rectify the defect. However, though the appellant detained the pump for some time with him but did not rectify the defect. Hence the complaint was filed before the District Forum.