DEEPIKA SINGH Vs. K C HOTELS PVT LTD

JUDGEMENT

(1.) OIKOS India Private Limited entered into an Agreement with M/CK.C. Hotels Private Limited to supply Paint for latter's new Hotel at Katra. The Paint which was to be supplied had five years warranty for Anti fungal property, Water repellency, Flexibility and Non fading.

(2.) According to M/SK.C. Hotels Private Limited, the Respondent, the Paint supplied by OIKOS India Private Limited, through its agent M/S Mayur Interiors, Gandhi Nagar, Jammu started fading away after two years. The Respondent's request for supplying the paint afresh for its application to the Hotel appears to have been accepted by the supplier Company but with the condition that labour charges for application of the Paint had to be borne by the Respondent.

(3.) The aforementioned condition of the Supplier does not appear to have been accepted by the Respondent, who, accordingly, filed a Complaint against Mr. Deepak Gupta, Managing Director, Miss Deepika Singh, the Business Head and Mr. Sunil Kaul, the agent of OIKOS India Private Limited.