RAKESH PATHAK Vs. HINDUSTAN AIRCON PVT. LTD.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 08.07.2014 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Appeal No. 461 of 2014 Sh. Rakesh Pathak Vs. M/s. Hindustan Aircon Pvt. Ltd. by which, appeal was dismissed in limine.

(2.) Brief facts of the case are that Complainant/petitioner purchased Split Window Air Conditioner of 1.5 ton capacity having 5 years compressor warranty from OP/respondent. Within warranty period, compressor chalked and complainant requested OP to replace the compressor. As compressor was not replaced, alleging deficiency on the part of OP, complainant filed complaint before District Forum and claimed cost of compressor along with charges of replacement and damages. OP was proceeded ex-parte. Learned District Forum after hearing complainant allowed complaint and directed OP to replace new compressor and collect old one and further awarded Rs.5,000/- as compensation for harassment and litigation charges. Appeal filed by the complainant was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed.

(3.) Heard the petitioner in person and perused record.