PCS DATE GENERAL INDIA LTD Vs. JYOTI KOTHARI

JUDGEMENT

(1.) This appeal has been filed by the opposite party (OP) against the order of the District Forum-I, dated 30.7.92.

(2.) Briefly the facts are that the complainant Mrs. Jyoti Kothari, purchased a computer system from the opposite party for consideration of Rs.36,300/- in March, 1990. She paid Rs.36,000/- vide receipts dated 19.3.90 and 31.3.90. The balance amount has not been paid by her till date. The computer system was installed by the opposite party at her residence on 31st March, 1990.

(3.) It is pleaded by the complainant that the computer system had not been working well since the time it had been purchased by her and its defects could not be rectified by the opposite party. She was working as a Senior Scientific Officer with the I. I. T. , New Delhi and had undertaken a time bound project relating to Solar Passive Architecture. However, on account of malfunctioning of the computer she failed to keep up her commitment and suffered loss in reputation. She consequently filed a complaint for directing the opposite party to replace the computer alongwith the accessories, or in the alternative to refund the full amount of Rs.36,000/- with interest and to pay damages of Rs.50,000/- on account of mental torture and harassment suffered by her.