LUCKNOW EGGS STORE Vs. VENKAT KRISHNA EGG CENTRE

JUDGEMENT

(1.) WE have gone through the complaint petition and also heard Mr. S.K. Sharma, learned Counsel for the Complainant. From the averments contained in the petition and the other materials available on record it is very clear that the grievance of the Complainant is with respect to the alleged failure on the part of the Opposite Party to honour the terms of a contract for supply of certain quality of eggs for which the Complainant had place an order.

(2.) THE eggs were being purchased by the Complainant only for the purpose of resale. In such circumstances the Complainant cannot be regarded as consumer and the approach made by him to this Commission seeking relief under the Consumer Protection Act is misconceived. The petition is dismissed on this limited ground reserving liberty to the Complainant to pursue other remedies which may be available to him in law. The dismissal of the complaint petition will not operate in any manner to the prejudice of the Complainant in the matter of his taking resort to alternative remedies. No costs.