PONNUSAMY Vs. RAMAKRISHNAN

JUDGEMENT

(1.) This complaint was initially instituted in the Punjab State Consumer Disputes Redressal Commission, Chandigarh and subsequently it was transferred to this Commission vide order of the Hon'ble National Commission.

(2.) Briefly stated the facts are that the complainant is a manufacturer and a reputed exporter of automobile parts and is running his business under the name and style of M/s. Bawa Engineers at 401, Industrial Area-A, Ludhiana.

(3.) It was next averred that M/s. Rojo Agencies Pvt. Ltd. Melbourne, Australia purchased 40 cartons of trailer parts from the complainant vide invoice No. BE/exp/20 dated 28.6.2002 for US dollars 24,000. The copy of the invoice is Annexure C-1.