MAHENDRA SINGH JAIN Vs. SODHI TRANSPORT CO

JUDGEMENT

(1.) THE grievance of the Petitioner who appeared in person is one arising out of certain trans-actions of supply of fertilizers effected by the Petitioner to the Respondents in respect of which amounts are said to be due to the complainant from the respondents by way of interest payable on the cost of goods supplied, alleged damages and interest thereon on account of breach of contract committed by the respondents and other incidental expenses incurred by the petitioner etc. We fail to seen how the petitioner, who has supplied goods to the opposite parties can fall within the definition of consumer' so as to entitle him to maintain this complaint in respect of what is a purely commercial action for recovery of amounts said to be outstanding as due to him under a contract of supply of goods. THE petition is accordingly dismissed. No costs. Petition dismissed.