SURAJ INDUSTRIES Vs. ORION ENGINEERS

JUDGEMENT

(1.) This is a complaint under Sec.17 read with Sec.12 of the Consumer Protection Act.

(2.) The is a manufacturer of spare parts for automobiles and components for office equipments. It placed an order with the for the supply of Rubber Mixing Mill for manufacturing office components and automobile spare parts. The order was placed on 22.1.92 for a sum of Rs.69,687.50. The had to supply the machine and commission it. The mills were supplied after a prolonged delay on 13.8.92. Immediately after installation, defects were noticed and the defects related to alignment and nip adjustment besides water leakage. These defects could not be rectified by the workers of the. Hence this complaint for directing the to replace the machinery or in the alternative to refund the value and to pay compensation.

(3.) The Opposite Party denied the allegations in each and every particular and contended that the Complainant is not a consumer, as the mill has been supplied for commercial purpose.