A C RAHA Vs. VOLTAS LTD

JUDGEMENT

(1.) The appellant purchased an air-conditioner from the respondent in May '92. The A. C. started giving unusually loud noise. Ultimately on the report of the complainant the A. C. was replaced in May '93. The complainant asked for refund of Rs.4,000/- on account of excise duty and compensation on account of mental agony and harassment. All these prayers were declined by the D. F. on the ground that the A. C. has since been replaced and reduction in the excise duty at a later date did not justify refund of that amount to the complainant apparently on the ground that the excise duty collected from the complainant must have been paid to the Government on account of sale of the earlier A. C. made to the complainant. We find ourselves in agreement with the order passed by the D. F. After hearing the appellant and going through the order we find that there is no merit in this appeal. It is accordingly dismissed in limine. Appellant be informed.