VIEWTECH IMAGING EQUIPMENT PVT LTD Vs. CMC LTD

JUDGEMENT

(1.) THIS is a first appeal against the Order dated 03. 11. 2003 of the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (the State Commission) in consumer complaint no. 113 of 1999. By the said Order, the State Commission allowed the complaint of the CMC Ltd. (answering respondent in this appeal; hereafter CMC) and directed the appellants (and respondent no. 2 herein) to pay to CMC (a) the sum of Rs. 3. 60 lakh, by way of refund of the cost of the LCD projector supplied by the appellants to the CMC (through respondent no. 2), alongwith interest @ 24% per annum from 14. 05. 1999 till the date of payment, (b) hiring charges @ Rs. 1000 per day from 14. 05. 1999 till the date payment and (c) costs of Rs. 10,000/ -.

(2.) THE relevant facts of the case are:

(3.) WE have heard the parties at some length. (a) The main contentions of the learned counsel for the appellants are as under: