JAIN IRRIGATION SYSTEM LIMITED Vs. MALGONDA ANNA PATIL

JUDGEMENT

(1.) These are two appeals against the common Order of the 5th July, 1991 of the State Commission of Maharashtra on the preliminary issue "Whether the Tribunal (Consumer Forum) has jurisdiction to entertain the complaint under the Consumer Protection Act, 1986"? Both the appeals are therefore, disposed of together by this order.

(2.) According to the facts stated in the Order of the State Commission, the complainants before the State Commission and Respondents herein had purchased from the appellants land drip irrigation system to irrigate their lands which were used for growing grape vine. The three Complainants in complaint No. 30/90 on the file of the State Commission and F.A. No.l55 before us own only half an acre of land each and the one complainant in the other appeal (complaint no-88/90 before the State Commission) owns one acre of land only.

(3.) According to the complainants, the drip irrigation system purchased from the appellants was found to be defective in its performance and did not conform to its specitifications and descriptions the laterals and filters were also found to be defective.