TRANSASIA BIO-MEDICALS LTD Vs. ASHOK KUMAR SINGHAL

JUDGEMENT

(1.) -PETITIONER was opposite party before the District Forum in a complaint filed by the respondent-complainant Dr. Ashok Singhal, Healing Touches Hospital and Nursing Home.

(2.) COMPLAINANT had purchased certain machinery manufactured by the petitioner for a sum of Rs. 2,05,000. No steps were taken by the petitioner to instal the equipment or give necessary instructions to operate the same. Equipment was thus laying idle.

(3.) ALLEGING deficiency in service complaint was filed against the petitioner which was allowed by the District Forum. Petitioner was directed to refund the amount of Rs. 2,05,000 with interest @ 12% p. a. Appeal filed by the petitioner was dismissed by the State Commission. Still feeling aggrieved, petitioner has come before us.