APEX MACHINE TOOLS Vs. LUCKY ENGINEERING

JUDGEMENT

(1.) THE instant appeal is against the order of Additional D.C.D.R.F., Nagpur passed in CC No. 39/2010 dated 3.12.2010 granting the complaint and ordering as below:

(2.) "(i) The opposite party (for short O.P.) shall take away the defective lathe machine of 12 feet KMT Punjab Make from the complainant and shall provide him a new machine of the same make.

(3.) IT is the case of the complainant that on 22.9.2008 the opposite party delivered an old painted defective machine to his Nagpur Firm in unpacked condition. The complainant on 23.9.2008 complained to the opposite party about the old machine and requested to replace it with new machine but did not get satisfying replies from the O.P.