AMARNATH Vs. H C L INFOSYSTEM LTD

JUDGEMENT

(1.) The present Revision Petition is filed by the Petitioner under Section21(b) of the Consumer Protection Act, 1986 against Order passed by the State Consumer Disputes Redressal Commission, Delhi(hereinafter referred to as the "State Commission") in Appeal No. 446 of 2014 dated 27.04.2018.

(2.) Brief facts of the case are that the Complainant before the District Forum purchased one desktop for Rs.35,800/- on 12.04.2012 from Opposite Party No. 3. The Complainant alleged that when he used the desktop in his house, blue dump appeared on the screen. Complaint was made on 16.04.2012 which was attended to by an Engineer who charged Rs.500/- . According to the Complainant, the problem again resurfaced and was again attended by the same Engineer who again charged Rs.500/-. The third complaint was made to Manager, HCL Noida, who attended the complaint and informed that all the software loaded by the Company had been deleted and informed that setting mode had been disturbed and that it would not work as a new computer. Fourth time again the same Engineer attended to the complaint and expressed his inability to cure the defects in the computer. Being fed up with the recurring problems with the computer, the Complainant filed a Complaint before the District Forum. The District Forum after considering the evidence, passed an award in favour of the Complainant. The District Forum passed the following directions:-

(3.) Aggrieved by the order passed by the District Forum, the Respondent filed an Appeal before the State Commission. The State Commission found no illegality in the order passed by the District Forum and dismissed the Appeal.