RAMCO INDUSTRIES LIMITED Vs. D UNNIKRISHNAN PILLAI

JUDGEMENT

(1.) THE appellant is the opposite party in OP No. 167/03 in the file of CDRF, Pathanamthitta. The appellant is under orders to refund a sum of Rs. 7,488 with interest at 12% from the date of complaint till the date of the order and thereafter at 6% and also to pay Rs. 2,000 as compensation and Rs. 1,500 as costs.

(2.) IT is the case of the complainant that he purchased 24 Nos. of asbestos sheets manufactured by the first opposite party/appellant for a sum of Rs. 7,488 from the second opposite party dealer on 28.9.2002. During the rainy season, it was found that all the sheets were leaking. As directed by the dealer, the first opposite party was contacted and representatives of the first opposite party inspected the premises and thereafter directed to transport the sheets to the first opposite party at Quilon and assured to replace the same. According to the complainant, dismantling the sheets and transporting the same will be much costly. Hence he has sought for refund of the amount with compensation and costs.

(3.) ONLY the first opposite party contested the matter. It was contended that there was no sufficient slope to the roofing and that the same was the reason for the alleged leaking. It was only as a gesture of goodwill that the company offered to supply fresh sheets. It is contended that there was no defects to the A.C sheets.