D THANIGAIVELAN Vs. HUMMINGBIRD AUTOMATION TECHNOLOGIES PVT LTD

JUDGEMENT

(1.) In this complaint, the Complainant under Sec.17 r/w Sec.12 of the Consumer Protection Act, 1986 , has sought refund of a sum of Rs.1,32,000/- with interest thereon and also compensation in a sum of Rs.35,000/- from the Opp. Party.

(2.) The Complainant placed an order with the Opp. Party for the supply of SIVA PC/at 386 Computer with accessories on 14.10.1992 and made an advance payment of a sum of Rs.1,32,000/- the full value of the computer to the Opp. Party under Ex. C-2.

(3.) It is the case of the Complainant that the Opp. Party assured the delivery of the computer to the Complainant on or before 31.10.1992. The Opp. Party installed the computer on 14.11.1992 without VCA Colour Monitor, under Ex. C-3 - equipment installation report. The Opp. Party also did not deliver the accessories like - Logitech Mouse with manual softwares and floppies. The O. P. in place of the said SIVA PC/at 386 Computer gave a mono block as stand-by and assured to replace it within a week's time with the colour monitor.