SOURABH TRADERS AND COMPANY Vs. DINKAR NAMDEO KHARTODE

JUDGEMENT

(1.) The original O.P. feeling aggrieved by the award passed by the Forum below has filed this appeal.

(2.) We heard Mr. A.R. Kothari, Advocate for the appellant and Mr. H.G. Misar, Advocate for the respondent.

(3.) It is tried to be argued that the original complainant had placed order for pipes manufactured by Prince Company. There is no dispute with regard to payment of price of the pipes. Some amount was directly paid to the org. O.P. and remaining amount was directly paid to the O.P. by Bank. Number of pipes were broken. A complaint was immediately made to the supplier. The broken pieces of the pipes were presented for testing but nothing was done. The complainant therefore filed consumer complaint.