RAJA MOHAMMED Vs. DHANABAGYAM

JUDGEMENT

(1.) This appeal arises out of O. P. No.57 of 1999 on the file of the District Consumer Disputes Redressal Forum, Pudukottai, under the following circumstances. The respondent/complainant purchased an "akai" Colour T. V. from the 1st opposite party/appellant herein on 25.4.1998. The T. V. set had developed so many audio and video problems. Hence, she lodged a complaint on 27.8.1999 to the first opposite party. Thereafter she issued a lawyer's notice under Ex. A3 for replacement of the T. V. with a new colour T. V. As the first opposite party failed to reply, she filed the complaint for refund of the price of the colour T. V.

(2.) The first opposite party filed his version and contended that he was not liable for replacement or refund and that the complainant lodged the complaint for the first time, after the expiry of one year warranty period that during the warranty period, she did not make even a single complaint. The 2nd opposite party remained ex parte.

(3.) The complainant filed Ex. A1 to Ex. A4 and the first opposite party did not file any document.