1. THE present appeal has been directed against order dated 2.8.2000 passed by District Forum (Central), Delhi whereby the District Forum
awarded compensation of Rs. 10,000/- and a further sum of Rs. 1,000/- as litigation expenses for deficiency in service inasmuch as it could not
provide Pentium II processor to the respondent who purchased personal computer Pentium II for Rs. 18,000/- but the P.C. was not of the
required specification and developed snags after two days as the same had been assembled by using sub-standard components. According to the
appellant he had assured the respondent that he would replace the Celeron Processor 366 mhz alog with personal computer as requested by the
respondent and when the respondent found that it was a slow processor, he requested for Pentium processor but the same could not be supplied
by the appellant because of Parliament elections.
2. FOR providing P. II processor the appellant demanded Rs. 4,700/- more which was paid by the respondent and the requisite processor was
supplied. That even the P. II processor supplied by the appellant proved to be defective and as a result the study of the children of the respondent
suffered immensely. After having received an extra amount of Rs. 4,700/- from the respondent towards the cost of P-II Processor, the minimum
expectations of the respondent was to have the working of the computer trouble free. It is no doubt that now-a-days the computers are being used
by the students for better studies and, therefore, the mal-functioning of the computer on account of non-functioning of P. II processor caused
immense loss in terms of studies of his children and non-replacement of the spare parts by the appellant amounts to gross deficiency in service and,
therefore, respondent was rightly granted compensation of Rs. 10,000/- besides cost of litigation. There is no merit in the appeal and is dismissed
accordingly. Appeal dismissed.
