BAGALKOT TILES Vs. S D INDIKAR

JUDGEMENT

(1.) The above noted revision petition has been filed by the petitioner /opposite party against the order dated

(2.) 11.2011 passed by the State Consumer Disputes Redressal Commission Karnataka, Bangalore in Appeal No. 4337/2009.

(3.) The petitioner filed their reply mainly contending that the transaction was a commercial transaction and the respondent could not claim himself as a consumer. It was also stated that they had supplied quality material and the allegations of the complainant with regard to defect were baseless and complaint was devoid of merit. The tiles were given on credit and on being asked to make payment, the complaint has been filed.