MARSHALL INDUSTRIES PROPRIETORSHIP CONCERN Vs. HINDUSTAN MOTORS LTD

JUDGEMENT

(1.) NOTWITHSTANDING the persuasive arguments advanced before by Mr. Gopal Prasad, learned Advocate appearing on behalf of the Appellant, we do not see any justification to upset the finding entered by the State Commission that the purchase of the Motor Car by the appellant firm was for a commercial purpose and the appellant was not a consumer entitled to claim any benefit under the Consumer Protection Act, 1986. The order of the State Commission is accordingly confirmed and this appeal is dismissed. There will be no order as to costs.