BHAGWATI ELECTRONICS AND ELECTRICAL Vs. MOHINDER KUMAR

JUDGEMENT

(1.) FEELING aggrieved by the order of the District Consumer Disputes Redressal Forum, Kangra at Dharamshala, dated 20. 8. 2004, in Consumer Complaint No. 442/2002, the appellant has come before this Commission with the present appeal.

(2.) THE District Forum below while deciding the complaint on 20. 8. 2004 in favour of respondents, directed the appellant to supply the cable wire as per required standard worth Rs. 36,000 to the respondents and also to file affidavit along with the report of the mechanic. In addition to this, the appellant has been directed to pay compensation to the respondents to the tune of Rs. 5,000 for causing mental harassment and torture.

(3.) THE appellant feeling aggrieved and dissatisfied with the impugned order of the District Forum below has challenged the same on various grounds. The main dispute was regarding the quality of cable wire which was purchased by the respondents from the appellant.