ENGINEERS INTERNATIONAL Vs. D V VASUDEV RAO

JUDGEMENT

(1.) THE Appeal No. 805/94 is against the order of the State Commission dated 25th of April, 1994. The Appeal has been filed by Mr. D.V. Vasudeva Rao and the respondents are M/s. Engineers International, Madras and Others.

(2.) BRIEFLY the facts of this case are that the appellant, who is a diploma holder in Automobile Engineering set up a small scale unit under the name and style of M/s. Jyoti Enterprises, Hyderabad under the self -employment scheme. His project was assisted by the National Small Industries Corporation Ltd. and the General Manager, District Industries Centre, Musheerabad. He procured the following machinery which was supplied by the National Small Industries Corporation Ltd. at the prices indicated :

(3.) IT is against this order that Shri D.V. Vasudeva Rao has filed the appeal before us. His main contention is that the award given by the State Commission is totally inadequate in relation to the reliefs claimed and the losses sustained by him. He has claimed the following reliefs before the State Commission :