SHYAM SIPOALYA PRINTS Vs. APSOM INFOTEX LIMITED

JUDGEMENT

(1.) THIS appeal is by the complainant, whose complaint was dismissed by an order, dated 4.5.2007, passed by District Consumer Disputes Redressal Forum, Sagar.

(2.) THE appellant has a photocopy business. During a trade fair at Pragati Maidan, New Delhi, he booked an ID Card Machine number CS -540 with the respondent. As advance, he paid Rs. 5,101 on 26.3.2006 in cash and received a receipt of the same on the letter pad of the respondent. The respondent promised to deliver the machine within a week at Sagar, but he kept deferring the delivery. The appellant sent a legal notice on 4.7.2006, to which the respondent did not reply.

(3.) THE respondent remained ex parte in the Forum below and the complaint was dismissed on the ground that the Forum did not have the territorial jurisdiction.