PINKI ELECTRONICS Vs. KUSAM GUPTA

JUDGEMENT

(1.) -PETITIONER was the opposite party No. 2 before the District Forum, where M/s. Fabionix India (Pvt.) Limited had filed a complaint alleging deficiency in service on the part of the petitioner and second respondent M/s. Lakshmi Electro Control and Automation (hereinafter referred to as LECA ).

(2.) BRIEFLY stated the facts leading to filing the complaint were that the complainant M/s. Fabionix India Pvt. Limited purchased Servo Drives Amplifiers from LECA. Since it was not generating requisite cooling, the engineers of the LECA were called after its being commissioned. Upon which Engineer of LECA, visited the complainant's premises and suggested for a new motor. It is in these circumstances, a complaint was filed alleging deficiency in service on the part of the LECA in the first instances and subsequently petitioner was added as opposite party No. 2, after amending the complaint with the permission of the District Forum.

(3.) THE matter was contested before the District Forum and District Forum after hearing the parties and perusal of extensive material on record, allowed the complaint in following terms: