LAWS(NCD)-1997-2-77

KULDIP SINGH BHALLA Vs. KRISONS ELECTRONICS SYSTEMS LTD

Decided On February 15, 1997
KULDIP SINGH BHALLA Appellant
V/S
KRISONS ELECTRONICS SYSTEMS LTD Respondents

JUDGEMENT

(1.) The complainant instituted a complaint for failure of the dealers in repairing V.C.P. which was purchased on 16.9.87 for a price of Rs. 6,500/- and besides that a sum of Rs.1,500/- was paid as customs duty. The complaint has been dismissed by the District Forum, Union Territory, Chandigarh on 17.4.96 upholding the plea that it was false and frivolous. Besides this a sum of Rs. 1,000/- has been awarded as costs. Aggrieved against it, the present appeal has been attempted.

(2.) During the course of proceedings in the District Forum it came to notice that the V.C.P. set was purchased on 16.9.87 and that too not by the present complainants/appellants but it was purchased by some other person. Besides this the V.C.P. sold bore No. KES-400, chassis No. 007 whereas the V.C.P. set which was brought for repair bore No. KES-200 and the chassis was without any number. Thus the identity of the V.C.P. itself was not established. The relevant part of the statement of Shri Kuldeep Singh Bhalla, one of the complainants recorded in the District Forum, Union Territory, Chandigarh, is reproduced as under:

(3.) A perusal of this statement shows that the complainants, now appellants never approached the District Forum, Union Territory, Chandigarh with clean hands. There is no merit in this appeal and it is hereby dismissed.