ANASUYA Vs. SIL TECH INDUSTRIES

JUDGEMENT

(1.) THE complainant in this complaint prays for a direction to the O.P. to pay a sum of Rs. 15,83,334/ - toward the cost of machinery purchased and for damages etc.

(2.) THE facts in this case are as follows:

(3.) COMPLAINANT who is an illeterate lady placed an order to purchase pneumatics with micro process controlls for the purpose of manufacturing Gulkhand. Pursuant to this order, the O.P. has supplied machinery with accessories on 27.1.2002. Complainant has produced a copy of the quotation which provides the description of the machinery and other accessories. Immediately after the purchase, the said machine was not working properly as there was manufacturing defect, the complainant has approached O.P. within the guarantee period to get the machine replaced. But according to the complainant the O.P. has not taken any steps to replace the machine or refund the amount paid by the complainant. In this regard the complainant has also issued the legal notice to the O.P.