ZENITH COMPUTERS LTD Vs. VENUS COMPUGRAPHICS

JUDGEMENT

(1.) THIS is an appeal under Section 19 of the Consumer Protection Act, 1986, against the order of the State Consumer Disputes Redressal Commission, Tamil Nadu, passed in O.P. No. 293 of 1993 dated 29th June, 1994.

(2.) THE brief facts of the case are that the respondent No. 1, M/s. Venus Compugraphics, placed an order with M/s. U. I. Systems Pvt. Ltd., Madras, who in turn referred the said order to M/s. Crompton Greaves Ltd., Madras, who in turn referred the matter to M/s. Zenith Technologies, Bombay, who are the suppliers of laser printer. "IT (Texas) Micro Laser Printer PS-35" was supplied to the respondent No. 1 in March, 1991.

(3.) . It is the contention of the appellant that since after the first service, which was only for replacement of the consumables, and since there was no after repair guarantee or warranty issued by the appellant, they were under no obligation to carry out the repairs free of cost. The State Commission examined two main issues, namely, whether the respondent No. 1 is a 'Consumer' within the meaning of the Consumer Protection Act or not and secondly, whether there has been any deficiency in service on the part of the appellant and opposite party Nos. 2 and 3.