R K KAPUR Vs. R N MITTAL

JUDGEMENT

(1.) SHRI Rajendra Nath Mittal purchased an air-conditioner from ShriR.K.KapurforapriceofRs.l9,250/-onl9th July, 1991. The air-conditioner did not work in *he 1992-93 summer season. A complaint was filed by Shri R.N. Mittal claiming compensation as well as the price of the air-conditioner paid by him, on the ground that the air-conditioner did not work at all. Earlier, in the first week of June, 1992 Shri Mittal, the complainant-respondent had complained about the non-functioning of the air-conditioner and the supplier took it away from his residence for repair. Despite many letters from Shri Mittal the air-conditioner was not installed in his residence during the summer months of 1992. Having failed in receiving proper service from the supplier of the air-conditioner, Shri Mittal filed a complaint before the Consumer Disputes Redressal Forum-II of Delhi which after going through the record decided to adjudicate on the following points.

(2.) THE District Forum concluded that the air-conditioner purchased by Shri Mittal, the complainant-respondent was supposed to be fitted with a new Sri Ram compressor for which he had paid Rs. 19,250/- and the opposite party-had given a warranty for one year to carry-out repairs free of cost, if any defect was found during this period.

(3.) IN all, therefore, the District Forum directed the petitioner herein to pay back the price of air-conditioner i.e. Rs. 19,250/- with interest @ 18% p.a. from the 19th July, 1991 till the date of payment and a further sum of Rs. 21,800/- as compensation for mental torture, discomfort etc.