H C L LTD Vs. ANIL DUBEY

JUDGEMENT

(1.) This appeal has arisen from order dated 14.2.1996 passed by District Consumer Disputes Redressal Forum (for short District Forum), Raise stet in Complaint No.4/94.

(2.) The facts giving rise to complaint filed by respondent, in the District Forum, are that respondent purchased a photocopier machine from the appellant on 15.5.1991 to run his business in the name of M/s. Palak Photocopier, Begumganj, Raisen. Respondent/complainant has purchased the photocopier after obtaining loan from the State Bank of India on 10.5.1991. Purchase of photocopier was made on terms and conditions mentioned in quotation of 15.5.1991. Complainant had also entered into service contract with the appellant on 2.1.1992 for providing free servicing. Complainant in his complaint before District Forum alleged that photocopier was defective and prayed for award of full price of photocopier machine and compensation Rs.50,000/- and other expenses totalling Rs.2,79,100/-.

(3.) Appellant who was opposite party in District Forum denied all the allegations and stated that he had provided free servicing and also servicing, as per the new service contract. Appellant prayed for dismissal of complaint. The District Forum heard the parties and passed the order on 14.2.1996 which is subject matter of this appeal.