SHANTADURGA GRAM SEVAK SOCIETY Vs. PADNABH PRABHUDESAI

JUDGEMENT

(1.) This appeal is filed by the appellants-opposite parties against the order passed by the District Consumer Disputes Redressal Forum, North Goa dated 10.9.1999 allowing the complaint and directing the appellants-opposite parties to refund the amount of Rs.29,000/- with interest at the rate of 18 per cent per annum from the date of purchase of machine till realisation of the amount and also for costs.

(2.) Aggrieved by the said order the opposite parties have come before this Commission in appeal. For convenience sake the appellants are referred to as opposite party Nos.1 and 2 and the respondent as the complainant hereinafter.

(3.) Briefly stated that facts of the case are the opposite party No.1 is a Society claiming to be working for generating employment by guiding unemployed youth to start self-employment in cashew processing. The opposite party No.2 is the Chairman of the opposite party No.1 representing the said Society. The opposite parties represented to the complainant that they are engaged in generating self-employment in Goa and manufactured a machine for processing cashew nuts which is very easy to handle. They also represented that they could give guidance to the persons who purchase this machine and also install them. Believing their representation complainant purchased the said machine from the opposite parties for Rs.29,000/-. The machine was not efficient and production was not as desired.