SANJEEV K AND COMPANY Vs. HITENDER KUMAR SOOD

JUDGEMENT

(1.) HEARD learned Counsel for the appellant as well as the respondent, and with the assistance of Mr. Arora record of the District Forum below has been examined.

(2.) IT is not in dispute that on 9. 11. 2004 vide Annexure C-1 under a marketing scheme respondent purchased LG Colour Television 29" + LG 3100 mobile. In this sale-bill it is further mentioned that G-10 given Dhoom Macha De, wall clock due. Against LG CTV 29" CA 41 VW, it is mentioned in encircled red "delivered", nothing is mentioned against G-3100 mobile.

(3.) IN this background respondent-complainant filed complaint, claiming that mobile G-3100 and wall clock have not been delivered to him by the appellant. This Complaint No. 321/2006 was allowed by the District Forum, Shimla on 19. 3. 2007 directing the appellant as well as respondent No. 2 to deliver the wall clock and G-3100 mobile to the complainant within one month from the date of order i. e. 19. 3. 2007, and also to pay Rs. 500 as costs of litigation hence this appeal.