RICHO INDIA LTD. Vs. HANSABEN MUKESHBHAI GOHIL

JUDGEMENT

(1.) This revision petition is directed against the order passed by the Gujarat State Consumer Disputes Redressal Commission, Ahmedabad in Appeal No. 690/2001 dated 7.2.2006 confirming the order passed by the District Forum, Bhavnagar and dismissing the appeal.

(2.) The brief case of the complainant/respondent was that the complainant had purchased the Xerox machine manufactured by the Petitioner Company herein from original respondent No. 1 Dharmendra Soni and the machine developed problem three to four times during the warranty period and as the same was not repaired properly by the respondents, this complainant was filed.

(3.) The original respondent No. 1 did not appear before the learned District Forum and the State Commission petitioner herein filed the reply but after delay. The case of the petitioner was that this machine developed defects after the warranty period was over and the complainant did not change the liquid by name toner in the said machine in time and because of innocence of the complainant, the machine did not work properly.