RABA CONTEL PVT LTD Vs. PRINTER

JUDGEMENT

(1.) This is an appeal against the order of 8th October, 1992 passed by the State Commission of Uttar Pradesh at Lucknow in Case No. 75/SC/90.

(2.) The State Commission has found in favour of the Complainant and directed the Opposite Party No.1 (appellant herein) to comply with its commitments to the Complainant under its letter of 23.1.1990 and to pay a compensation of Rs. 25,000/-. I further directed that the defects in the equipment should also be removed by the opposite party by the specified date.

(3.) The facts, as given in the order of the State Commission, briefly are that the Respondent/complainant M/s. Printek, Allahabad is a registered partnership firm, who purchased an Apple Disk Top Publishing Computer through M/s. Narain Enterprises, Allahabad who are the Agents of appellant M/s. Raba Contel Pvt. Ltd. New Delhi. The machine was to be imported from Hongkong. The machine was delivered at the appointed place on 7th September,1989. The machine, however, was found to be defective by the Complainant. The 40 MB Hard Disk was damaged and the suppliers agreed to change the machine which has, however, not been done nor the machine set right. It was also alleged that the machine was found to be defective when the same was received in Allahabad.