INTERNATIONAL COMPUTERS INDIA MANUFACTURING LTD Vs. MONARCH AGENCIES

JUDGEMENT

(1.) HEARD the Counsel for the Appellant. There is no appearance for the Respondent. On a careful consideration of the arguments advanced before us by the learned Advocate appearing for the Appellant and after perusing the records we are clearly of opinion that the complainant in this case who approached the State Commission with a grievance regarding alleged defects in a computer purchased by him from the Appellant herein, cannot be regarded as a "consumer" inasmuch as he had admittedly purchased the computer for the purpose of his business, namely, that of an Octroi Refund Agent. It is seen from the complaint petition itself that the said business is being carried on by the complainant on a large scale for the purpose of making profits. Such being the case, the purchase made by him was clearly for a commercial purpose and the State Commission ought not to have adjudicated upon the complaint and granted any relief to the complainant. The appeal is allowed, the order passed by the State Commission is set aside and the complaint petition is hereby dismissed. No costs. Appeal allowed.