(1.) THIS appeal has been directed by the opposite party-Harbans Lal against order dated 8. 11. 2005 passed by Consumer Disputes Redressal Forum, Hoshiarpur (hereinafter to be referred as District Consumer Forum), vide which complaint of Mohan Singh, respondent (complainant) was accepted with costs and the appellant (OP) was directed to make submersible pump functional immediately and if any repair of motor was required to be done, expenditure of the same would be borne by the respondent (complainant) but the bore, if necessary, was to be done by appellant at his cost at an early date.
(2.) BRIEFLY stated the facts are that respondent was an agriculturist. He for the purpose of proper irrigation of his land had got installed submersible pump in his land on 29. 9. 2002 from the appellant after making payment. The appellant had assured that the bore would work properly for a period of 5 years while the motor would work at least for one year. However, submersible pump did not work properly and started giving trouble in April, 2004.
(3.) ALLEGING deficiency in service, the complaint was filed.