ASHOK KUMAR Vs. SONY INDIA (P) LTD

JUDGEMENT

(1.) Challenge in this Revision Petition under Section 21(b) of the Consumer Protection Act, 1986 (for short the "Act") is to the order dated 26.04.2018 in First Appeal bearing No. 511/2017 passed by the Delhi State Consumer Disputes Redressal Commission (for short "the State Commission"). By the impugned order, the State Commission has concurred with the findings of the District Forum and dismissed the Appeal preferred by the Complainant, who is the Revision Petitioner herein.

(2.) The facts in brief are that the Complainant purchased a Sony TV on 14.03.2015 by paying a sum of Rs.22,500/-. It is averred that immediately after the purchase of the TV there were certain problems and the Complainant made a representation on 13.08.2014 to the Respondents but despite repeated requests there was no response. On 13.09.2014, the Complainant approached the Respondents seeking replacement of the TV. As despite several e-mails there was no response, the Complainant approached the District Forum seeking replacement of TV and compensation of Rs.50,000/-.

(3.) The Respondents filed their Written Version stating that a warranty of one year is provided on the products from the date of its original purchase and their liability lies in accordance with the terms and conditions of the warranty provided. The relevant terms of the warranty provided is reproduced in the Written Version as follows:-