ENGINEERS INTERNATIONAL Vs. D V VASUDEVA RAO

JUDGEMENT

(1.) The Appeal No. 805/94 is against the order of the State Commission dated 25th of April, 1994. The appeal has been filed by D.V. Vasudeva Rao and the respondents are M/s. Engineers International, Madras and others

(2.) Briefly the facts of this case are that the appellant, who is a diploma holder in Automobile Engineering set up a small scale unit under the name and style of M/s. Jyoti Enterprises, Hyderabad under the self-employment scheme. His project was assisted by the National Small Industries Corporation Ltd. and the General Manager, District Industries Centre, Musheerabad. He procured the following machinery which was supplied by the National Small Industries Corporation Ltd. at the prices indicated : <FRM>16.htm</FRM> This machinery was supplied to him through Engineers International. After the setting up of the workshop he found that two items namely the lathe 6 2H.P. Motor and Accessories and Radial Drilling Machine with 1 H.P. Motor and Accessories were defective and burnt out within three months. These could not be even repaired and ultimately, according to the appellant, he had to close his business suffering huge losses as neither the Engineers International nor the National Small Industries Corporation Ltd. or the General Manager, District Industries Centre, Musheerabad gave him any help. He, therefore, first filed a complaint before this Commission and on our advice as regards the valuation, he filed it before the State Commission, Andhra Pradesh at Hyderabad. The State Commission decided on the following issues on the basis of pleadings of both the parties :

(3.) It is against this order that Shri D.V. Vasudevarao has filed the appeal before us. His main contention is that the award given by the State Commission is totally inadequate in relation to the reliefs claimed and the losses sustained by him. He has claimed the following reliefs before the State Commission :-