HINDUSTAN LATEX LIMITED Vs. CONTROL PRINT INDIA LIMITED

JUDGEMENT

(1.) THE complainant is aggrieved by the order of dismissal of the complaint relating to alleged manufacturing defect in inkjet printer.

(2.) FACTS in brief are that inkjet printer and rewinding machine purchased for a price of Rs. 9,62,000 were to be installed by 23. 8. 1994. There was delay in installation and trial run of the machine took place in 1995 and it was completed only on 15. 3. 1995. When the system was started to operate in full swing, a series of breakdown occurred. The machine was not performing well from the very inception. The major trouble was the frequent blockage of the nozzle plate despite changing the solvent and despite using solvent M-Pyrol for cleaning the nozzle in addition to the earlier recommended solvent 3400. Nozzle was required to be changed but on 11. 2. 1995, there was a change over from Government electric supply to Diesel Generator. Consequently, the motor drive circuit of winding and rewinding machine got burnt due to some high voltage. By letter dated 7. 9. 1995, Mr. Biju George, Marketing Engineer, Control Print, Bangalore sent reply detailing the actual problems and their remedies, which is as under :

(3.) THE warranty provides as follows :