ASHOK RANGNANI Vs. SULOCHANA NAIDU & ORS.

JUDGEMENT

(1.) MR . Justice Ashok Bhan, President -Ashok Rangnani, Proprietor, Sandeep Agency, who is the Dealer of Baron International Limited, who manufactures Akai brand of televisions has filed the present Revision Petition against the Order of the Chhattisgarh State Consumer Disputes Redressal Commission, Raipur (hereinafter referred to as the State Commission' for short) whereby and whereunder, the State Commission, after setting aside the Order passed by the District Consumer Disputes Redressal Forum, Raipur, Chhattisgarh (hereinafter referred to as the District Forum' for short) and dismissing the complaint, allowed the appeal.

(2.) BRIEFLY stated, the facts of the case are:

(3.) RESPONDENT Nos. 1 to 3, legal representatives of B.I.R. Naidu, had, in his life -time, purchased an Akai brand television under profit order scheme of Baron International Limited from local dealer -Sandeep Agency, Raipur on 14.8.1998. As per averments made in the complaint, the current price of the said television was Rs. 23,000 but under the above -said scheme, if a purchaser deposited the sum of Rs. 30,000, then, after 5 years and 11 months, the said amount of Rs. 30,000 was to be refunded to the purchaser. It was further averred in the complaint that at the time of purchase of the television, Dealer -petitioner herein had also handed over a post -dated cheque for Rs. 30,000 drawn under the authorized signatories of Baron International Limited. B.I.R. Naidu died on 11.12.1999. Subsequently, when the complainants deposited the above -said cheque of Rs. 30,000 with their bankers, the said cheque was returned back with the report that the account of which the cheque had been drawn had been blocked. Thereupon, the complainants contacted the local Dealer and requested him to make payment of Rs. 30,000 but he refused to do so. They also made correspondences with the Director of Baron International Limited but of no avail. Legal notice was served on the petitioner but the same was not responded too. Being aggrieved, respondents filed a complaint before the District Forum.