SANJAY KISHAN KAUL ADVOCATE Vs. GROOVY COMMUNICATIONS

JUDGEMENT

(1.) This appeal has been filed by the complainant against the order of the District Forum-H (D. F.) dated 10.3.94 dismissing the complaint.

(2.) Briefly the facts are that the complainant purchased a computer and printer manufactured by M/s. Sterling Computer Ltd. , OP-2, from M/s. Groovy Communications, OP-1 dealer of OP-2, for a sum of Rs.26,387/- in September 1991. It is alleged that it carried warranty for one year.

(3.) The printer started giving problem in January 1992, which was attended to by OP-1 and the complainant was informed by them that the problem had been rectified. It is further pleaded, that when the mechanic of OP-1 came to inspect the printer, he had informed the complainant that there was some defect in the head. The problem recurred and complaint was made to OP-1. The printer was taken by them (OP-1) for repair. The complainant was asked to pay Rs.900/- as the repair charges of the printer which he reluctantly paid. It is further pleaded that the refusal to replace the head free of cost and unsatisfactory service of the OPs even on payment of Rs.900/- forced him to institute this complaint.