RAMASAMY Vs. K K PUMPS INDUSTRIES

JUDGEMENT

(1.) The complainant appeals.

(2.) His case was that he purchased a submersible motor pump from the opposite parties, that the motor failed several times and that it was replaced more than once, that on the last occasion the motor was not replaced. On account of this he has sustained loss in the form of cost of re- erection and also loss of crops. Accordingly, he prayed for a direction to replace the motor and to pay a compensation of Rs. 50,000./-.

(3.) The District Forum after enquiring fully into the matter directed the opposite party to replace the motor pump setand to pay a compensation of Rs. 2,000 /- for repeated cost of erection and dismissed the rest of the complaint.