H C L LIMITED Vs. AKASH DEEP BHARADWAJ

JUDGEMENT

(1.) These two appeals arise out of order of the District Forum dated 3.3.1997 which was passed in Complaint Case No.310/96 filed by Akash Deep Bharadwaj, against the appellant.

(2.) Appeal No.855/97 has been filed by manufacturer M/s. H. C. L. Limited whereas Appeal No.556/97 is by M/s. Vikas Office Machines, the agent/dealer.

(3.) It has been found by the District Forum that there was specific stipulation at the time of sale of machine that it would produce 10,000 copies from out of one bottle of ink (Tonar) but the production was confined only to 3500 copies.