THOMSON CONSUMER ELECTRONICS INDIA LTD Vs. S SATHYAMOORTHY

JUDGEMENT

(1.) THE 1st opposite party in O. P. No. 64/2000 on the file of the District Consumer Forum, Trichy, is the appellant herein.

(2.) THE grievance of the complainant was that a new T. V. set manufactured by the 1st opposite party and purchased from the 2nd opposite party their dealer did not work from day one. The further case of the complainant was that in spite of the opposite parties having been approached by him several times, the opposite parties did not care to have the television repaired. This drove him to the Consumer Forum.

(3.) THE opposite parties defended the action contending inter alia that there was no manufacturing defect in the set that in any event when the engineer deputed by them went to the residence of the complainant he was refused entry and was not allowed to handle the T. V. with the result he had to return without doing the job.