MAHEENDRA INDUSTRIES Vs. C L SALIM

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Kozhikode, in O. P. No.573/96.2nd opposite party is the appellant.

(2.) Shortly stated, the allegations in the complaint are as follows: the complainant purchased a jet pump from the first opposite party, who is the dealer which was manufactured by the 2nd opposite party, and the pump suffers from manufacturing defect resulting in huge sound while working causing lot of disturbance to the neighbors. Defect could not be set right despite frequent repairs by the dealer. In the circumstances the complainant sought a direction to refund the price.

(3.) The second opposite party appeared but did not file any version.