MANOJ KHAITAN Vs. SONY INDIA PRIVATE LIMITED

JUDGEMENT

(1.) Heard the learned Counsel for the complainant. Learned Counsel for the complainant submitted that the complainant purchased a Laptop from Sony Corporation, New York, which has its subsidiary and branch at New Delhi, namely, Sony India Private Ltd., the opposite party herein.

(2.) In August 2006, the complainant noticed certain defects with regard to the working of the Laptop. He contacted the opposite party but the defect was not cured. Thereafter, on 26.11.2006, in the afternoon, as soon as the Laptop was switched on, after about an hour, there was loud explosion, which was heard by the complainant's son, his wife and others. Learned Counsel for the complainant points out that similar incidents have taken place in other countries also. For that purpose, he has relied upon the articles which have been downloaded from the internet, some of which are as under :

(3.) Some more articles have also been produced on record.