P L ELIKUTTY Vs. T K MACHINARIES

JUDGEMENT

(1.) Learned counsel for the parties present.

(2.) The petitioner/complainant, Shri P. L. Elikutty purchased Triple State Mini Cyclone Multimill on 5.4.2004 for a sum of Rs. 75,348/-. That machine became defective. The case before the District Forum was filed. The respondent/OP contested this case.

(3.) First of all, the question of jurisdiction of the District Forum situated in Kannur, was raised. According to the OP, the contract was entered into between the parties at Thrissur. Learned counsel for the respondent/does not press this point at this stage. Secondly, the respondent/OP stated that T. K. Machineries, Thrissur from whom, the machine was purchased, was a necessary party. The complaint was filed against the Manager of the Company. Learned counsel for the OP does not contest this question.