GURU NANAK MOTORS Vs. YADVINDER SINGH DHULL

JUDGEMENT

(1.) THIS appeal is directed against the order dated 25.10.2002 passed by District Forum, Hisar in Complaint Case No. 160 of 2002 whereby the complaint filed by the complainant -respondent was accepted against the appellant -opposite party.

(2.) SHORTLY stated, the facts of the case are that in the month of July, 2000 the complainant has deposited Rs. 1,000 as advance with the appellant for installation of Inverter of 500 KV. Thereafter, the inverter was installed at the house of the complainant against the payment of Rs. 6,000 made through cheque. Right from the beginning, the complainant found mal -functioning in the inverter. During the period of 20 months, as many as 57 complaints were lodged with the appellant by the complainant. The appellant had sent an electrician after 2/3 days of the lodging of the complaint and despite replacement of battery, there was no improvement in the functioning of the inverter. When the opposite party failed to rectify the defects in the inverter, he filed the present complaint.

(3.) NONE has chosen to appear on behalf of the appellant. We have heard the learned Counsel representing the respondent at length.