JAYGANRAJ ENTERPRISES Vs. MANAGING DIRECTOR TATA FINANCE COMPANY

JUDGEMENT

(1.) None is present on behalf of the complainants as also the O. Ps. As the consumer dispute is pending since long, we proceed to dispose of the same on the basis of material made available before us.

(2.) We have perused the complaint wherefrom it is noticed that the complainants who are commercial entity claimed to have purchased machinery worth Rs.37,06,000/- from the O. Ps. which according to the complainants was found to be not functioning satisfactorily.

(3.) It would thus be noticed that the claim pertains to the goods which turned out to be defective have been purchased for commercial purpose and as provided under Sec.2 (1) (d) (i) of Consumer Protection Act, 1986 , the same would not fall in the category of consumer dispute so as to entertainable by Consumer Fora like this Commission herein.