ANKUR AERON Vs. NEA-ASP NEWZEN SYSTEMS

JUDGEMENT

(1.) The present revision petition has been filed by the complainant against the order dated 16.02.2008 passed by State Consumer Disputes Redressal Commission in appeal no. 23 of 2018, whereby his appeal against the order dated 29.11.2017 of the District Forum dismissing his complaint, was dismissed.

(2.) The brief facts of the case are that complainant purchased three products vide invoice dated 26.10.2012, namely, Gaming Keyboard Logitech G 105 for Rs.2476/-, (ii) Codeless Keyboard Logitech K 800 for Rs. 4857.14/- and (iii) Joystick Logitech Attack-3 for Rs.904.76/-. Logitech Gaming Keyboard was under one year warranty which expired on 25.10.2013. According to the complainant, certain defects developed in all the three products and he sent e-mail to the respondents regarding denial of service and misbehaviour by respondent no.1-service centre. Complainant was refunded Rs.4857/- on 10.03.2014 towards Logitech wireless keyboard K 800. He requested for refund of the amount paid towards remaining two products amounting to Rs.3793/- as he was facing some trouble with the said products. He also claimed sum of Rs.55,288/- and interest @ 12% p.a. on the said amount. Later on, he amended the complaint and in the prayer clause he claimed replace / return of the products.

(3.) Parties led their evidences and after evidences were led, District Forum passed the following order: