NAVODAYA VIDYANIKETHAN Vs. KEONIC MAGNAVISION

JUDGEMENT

(1.) In this complaint under Sec.17 read with Sec.12 of the Consumer Protection Act, 1986 , the complainants have sought compensation in a sum of Rs.1,12,611/- with interest thereon from the opposite party.

(2.) The complainants, an educational institution, purchased a Computer from the opposite party and made payment of an advance amount of Rs.21,135/- on 18.4.1991. The opposite party was to supply the said Computer in the month of June, 1991 itself but it could not do. Subsequently in the month of March, 1992 further discussion took place, escalation in the price of the Computer was agreed to be paid by the complainants and the opposite party supplied the Computer to the complainants on 19.5.1992 on receipt of further payment of a sum of Rs.74,480/- from the complainants. The complainants before taking delivery of the said Computer, inspected said Computer in the office premises of the opposite party on 13.5.1992.

(3.) It is the grievance of the complainants that subsequently it was found that the Computer supplied by the opposite party to the complainants was different than the one inspected by the complainants at the premises of the opposite party on 13.5.1992. The complainants found that the said Computer was not working satisfactorily and so made claim with the opposite party to pay back the value of the Computer paid by them and take back the Computer. But the opposite party failed to do so. So they filed a complaint with the police against the opposite party for having cheated the complainants and thereafter filed the complaint seeking compensation from the opposite party.