NARENDER SINGH Vs. MOTOROLA

JUDGEMENT

(1.) -FEELING dissatisfied with the amount of compensation of Rs. 2,000 and Rs. 1,000 as cost of litigation awarded by the District Forum vide impugned order dated 27. 9. 2007, for having suffered deficiency in service on the part of the respondents in not rectifying the defects of the mobile telephone, the appellant has preferred this appeal.

(2.) WE have perused the impugned order and find no infirmity either in the finding of facts returned by the District Forum or quantum of compensation. Appellant purchased a mobile telephone for Rs. 3,900. According to him it started giving problem and he gave the set to the respondent No. 3 vide job card dated 14. 6. 2007. When he visited the respondent he refused to hand over the set saying that this was not within the warranty period and he has to pay the repair charges. Consequently he filed the instant complaint before District Forum.

(3.) DISTRICT Forum accepted the version of the appellant that the defect appeared during the warranty period and, therefore, held the respondent guilty for deficiency in service and directed it to refund the repaired set without charge and also to pay compensation and cost of litigation.