OMPRABHA MALVIYA Vs. GODREJ PHOTO ME LTD

JUDGEMENT

(1.) This appeal arises out of order rendered by Madhya Pradesh State Consumer Disputes Redressal Commission, Bhopal (for short 'the State Commission') in complaint case No. 82/2002. By the impugned order, the complaint came to be dismissed.

(2.) The facts giving rise to the complaint may be briefly narrated as shown below:

(3.) The appellant came out with a case that since installation of the photo-imager machine, it was non-functional because of manufacturing defects. There was loss caused to her due to supply of defective machine. She, therefore, filed a complaint for compensation on account of deficiency in the service and defective machinery provided by the opposite parties. The opposite parties resisted the complaint. They categorically denied that the photo-imager machine was defective. They submitted that the complaints about functioning of the machine was attended by the Service Engineer of OP Nos. 1, 2 from time-to-time and was found satisfactorily functioning.