BLUE STAR LTD Vs. S JAYAPRAKASH

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Palakkad. The opposite party is the appellant.

(2.) The complainant purchased a refrigerator from the opposite party No.1 who is the dealer of opposite party No.2 on 13-11-1990. Within two months from the date of purchase it was noticed that the paint at the bottom of the fridge fade out and worn out. The complainant then approached the 1st opposite party and requested the opposite parties for replacement of fridge. Notwithstanding the request no action was taken. Thereupon a registered letter was sent to the 1st opposite party. This also yielded no result. It is in those circumstances the complaint was filed seeking replacement of fridge and compensation.

(3.) The opposite parties denied charges. The 2nd opposite party however filed an undertaking either to repair or replace fridge during warranty period.