AUTHORISED SIGNATORY, MECHTECH ENGINEERS Vs. G SRUYANARAYANA

JUDGEMENT

(1.) Opposite party in CC No.63 of 2015 on the file of District Consumer Forum, Mahabubnagar filed this appeal feeling aggrieved by the Orders dated 28.02.2018 directing it to pay the cost of machine at Rs.5,00,000/- along with interest @ 12% per annum from the date of purchase i.e., 10.12.2014 and also to pay Rs.10,000/- towards compensation and costs of Rs.2,000/- granting time of one month.

(2.) For the sake of convenience, the parties are referred to as arrayed in the complaint.

(3.) The case of the Complainant, in brief, is that to eke-out his livelihood, he purchased Double Toggle Double Flywheel Jaw Crusher, type : Oil lubrication bearing T.H.No.84742090 on 10.12.2014 for a cost of Rs.4,31,723/- and the total cost of machine is Rs.5,00,000/- (including all taxes) with warranty. The machine worked for three months without any problem, thereafter it started giving trouble and cracks appeared over entire body. In spite of complaint, the same was not rectified and even for personal approach there is no response which amounts to unfair trade practice and deficiency of service. Hence the complaint with a prayer to direct the Opposite party to replace the machine in dispute or to refund the cost of the same at Rs.5,00,000/- along with interest and Rs.42,000/- towards transport charges and also to pay compensation of Rs.50,000/- and costs of the complaint at Rs.30,000/-.