M SURYABHASKARAN Vs. M V N MOHAN

JUDGEMENT

(1.) Heard the learned Counsel for the parties. This revision petition is filed against the judgment and order dated 15.9.2003 passed by A.P. State Consumer Disputes Redressal Commission in FAIA No. 1747/2003.

(2.) The Complainant is a poor lady who took advantage of Prime Minister's Rozgar Yojna [PMRY for short] and placed on order for supply of a Cannon Copier NP 270 with complete outfit and stabilizer for a sum of Rs. 99,150 on 13.12.1996. Entire amount was paid by the Complainant in December 1996. In January 1997, the copier machine was installed in the premises. However, it failed to work after 9 days. Thereafter, respondent No. 2, the supplier of the machine, took the machine back and placed a second hand copier which also failed to work after 23.2.1997. The Complainant wrote letters and thereafter filed a complaint under Consumer Protection Act.

(3.) After hearing the parties, the District Forum accepted the contention of the Complainant and found that the copier machine supplied by the respondent was defective. Finally, it passed an order on 8.7.1999 directing the opposite parties to instal a new Cannon Copier and to pay Rs. 10,000 as compensation for the loss suffered by the Complainant with Rs. 2,000 as costs. In the alternative, it was ordered that respondents shall pay Rs. 97,500 with interest at the rate of 15% p.a. from 6.12.1996 till realization and to pay a sum of Rs. 10,000 as general damages and also to pay Rs. 2,000 towards costs.