CERA BOARD AND DOORS Vs. PALLAVIP SHAH

JUDGEMENT

(1.) This order will dispose of both the First Appeals as the facts and the question of law involved in both the cases are the same. The facts have been taken from First Appeal No. 85 of 2007.

(2.) FACTS:-

(3.) On being served, Appellant put in appearance and filed its written statement resisting the complaint mainly on the grounds; that the Respondent No.2 was not its dealer and they had purchased the block boards and plywood from M/s. Neelagiri Traders, Coimbatore; that the Appellant was not the manufacturer of 'Milton' brand block boards; that they do not manufacture plywood; that they were not liable to indemnify the loss suffered by the Respondent.