SHILPI BLOCK DESIGNERS Vs. ADDTRONICS ASSOCIATES

JUDGEMENT

(1.) Sri T. N. Srivastava has argued the matter with ability. He is aggrieved by the order of the District Forum, Jaunpur dated 6.4.1993 refusing to interfere and decree the complaint filed by him before the District Forum, Jaunpur in the shape of Complaint Case No.54/1992.

(2.) The only question requiring attention is whether on the facts of the case stated in the complaint, the provisions of COPRA could be invoked by the Forum on the supposition that the complainant is a consumer. The view taken by the District Forum is that on the facts of the instant case the complainant was not a consumer.

(3.) The admitted facts are that the complainant had placed an order for Electronic Display Board with the opposite party. Bereft of the details, the supplying of the said Board is admitted by the opposite parties respondents. There is some dispute relating to the actual amount paid, the place of payment and also place of manufacture of the board. Suffice it to say that according to the complainant's own version, he used the said board to invite any other person, organization or firm to advertise through that board his or its own products.