ANAND PRAKASH Vs. SPECIAL AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is an appeal against the order of the Goa State Commission, Panaji in Complaint No. 12/91.

(2.) The complaint was for recovery of compensation on account of supply of defective goods. The facts of the case as derived from the State Commission's order are that : -

(3.) On the third point of consideration the State Commission found that though the claim was for Rs. 7,45,991.65 taking into view that the old WORK-HORSE-II system was still in use and that respondent had paid only Rs. 2,59,347.62 plus Rs. 99,590/- for service contract, it was only fair that the appellants refund those amounts and pay 18% interest from 28.3.1989 till realisation within 30 days from the date of the receipt of the order and take back the new OASYS-I computer system from the respondents' premises at the appellant's costs.