HINDUSTAN SANITARYWARE & INDUSTRIES LTD Vs. RINKU SARKAR DEY & ANR ; MPS TRADING GROUP; MANISH CHANDRA ROY (EDITOR TRIPURA KHABAR) & ANR

JUDGEMENT

(1.) By these two Revision Petitions, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), Opposite Party No.1 in the Complaints, questions the legality and correctness of a common order dated 08.02.2017, passed by the Tripura State Consumer Disputes Redressal Commission, Agartala (for short "the State Commission") in Appeals No.4 and 5 of 2016. By the impugned order, the State Commission has affirmed the orders both dated 05.10.2015, passed by the District Consumer Disputes Redressal Forum, West

(2.) Learned Counsel appearing for the Petitioner vehemently submits that both the Fora below have committed a material irregularity in ignoring the fact that the Complainants having failed to produce the final Invoices for the afore-said items and challans issued by the Dealer, they had failed to prove that the said items were in fact purchased by them, for consideration, from the Dealer and therefore, they could be treated as consumers within the meaning of Section 2 (1) (d) of the Act. It is also argued that the Dealer not being an authorized service centre of the Petitioner, the Petitioner Company (the manufacturer) is not bound by the commitments/assurances, if any, given by them to the Complainants.

(3.) Having perused the documents on record, including the Challans, under which the said products were sold by the Dealer, we are of the view that both the Petitions are bereft of any merit.