RAJASTHAN STATE ELECTRICITY BOARD Vs. RATAN CHEMICAL INDUSTRIES

JUDGEMENT

(1.) The present complaint against the opposite party for selling him a defective goods.

(2.) Short facts show that on 18.7.88 complainant purchased truck bearing No. MTG-2869 from the opposite party for a consideration of Rs.1,71,000/- The opposite party has executed an agreement of sale in favour of the complainant on the same date. Later on, the complainant found that the truck was involved in transporting raw cotton outside Maharashtra State and was seized in that action. According to complainant, this fact was suppressed by the opposite party from the complainant When the complainant went to the Regional Transport Authority, Amaravati for getting their truck registered, he could not do so because of the involvement of the said truck in a crime. The complainant, therefore, filed this complaint claiming the loss suffered by him on account of the travelling etc. amount to Rs.3,87,000/-.

(3.) A Notice u/sec.13 (2) of the Consumer Protection Act, 1986 was sent to the opposite party on 2.1.92. The opposite party refused to accept the notice of this Commission sent by registered post with acknowledgement due. It is placed on record as Exh.1 and '2'. The opposite party remained absent on 3.3.92 when the complaint was fixed for hearing nor did file its written version. Hence, we proceeded ex-parte against the opposite party.