Indian Kanoon - Search engine for Indian Law

State Consumer Disputes Redressal Commission

M/S Sony India Pvt.Ltd vs Poonam Puri on 27 July, 2012

STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, SCO NO.3009-10, SECTOR 22-D, CHANDIGARH

                          First Appeal No.644 of 2011

                                               Date of Institution : 15.4.2011
                                               Date of Decision : 27.7.2011

M/s Sony India Pvt.Ltd. A Company incorporated under the Companies Act,
1956 having its Registered Office at A-31, Mohan Cooperative Estate,
Mathura Road, New Delhi 110044
                                                    .........Appellant

                                      Versus

     1.

Poonam Puri w/o Mr.Sunil Puri, 1885/1, Arya Samaj, Puri Road, Patiala.

2. M/s Sony Digital Store Premsons, SCO 59, Sector 20-C, Chandigarh.

3. Sankalp Electronics, 2, Khubsurat Palace, Near 22 Railway Crossing, Patiala.

4. Modern Electronics, SCO 126-127, 1st Floor, Sector 34-A, Chandigarh.

.........Respondents Appeal against the order dated 7.3.2011 of District Consumer Forum, Patiala. BEFORE Hon'ble Mr.Justice S.N.Aggarwal, President Mrs.Amarpreet Sharma, Member PRESENT For the appellant : Sh.Raj Karan, Advocate For respondent no.1 : Ms.Poonam Puri, in peson JUSTICE S.N.AGGARWAL, PRESIDENT The parties have now settled the matter. Under the settlement, the appellants will repair the Laptop of the respondent today itself and the repaired Laptop will be handed over to the respondent by 28.7.2011. The respondent would pay an amount of Rs.10,000/- only towards the cost of repairs while any other expense over and above the same shall be considered as discount for the repairs.

2. The Laptop in working condition shall be given by the appellants to the respondent on 28.7.2011. The respondent would pay the 2 Appeal 644/2011 amount of Rs.10,000/- at the time when the repaired laptop shall be handed by the appellants to the respondent.

3. As a result of this settlement, the respondent wants to withdraw the complaint.

4. Since the parties have settled the matter, therefore, this appeal is accepted and the impugned order dated 7.3.2011 is set aside and the respondent is permitted to withdraw the complaint. Accordingly the complaint is dismissed as withdrawn.

5. The appellants have deposited an amount of Rs.25,000/- with this Commission at the time of filing of the appeal. This amount along with interest, if any, be remitted by the registry to the appellants immediately.

( JUSTICE S.N.AGGARWAL ) PRESIDENT ( MRS.AMARPREET SHARMA ) MEMBER July 27, 2011 vr/-

Appeal 644/2011