BOSE PRINTING HOUSE Vs. MANU ENTERPRISES LTD

JUDGEMENT

(1.) This case has been initiated by the complainant alleging deficiency in service on the part of the opposite parties.

(2.) The wheel of the facts around which the present complaint moves in short:

(3.) That the petitioner purchased Single Colour Sheet-Fed Offset Machine Model PO 25 SUPER SL No.497 with opposite party No.1 who is the sister concern of opposite party No.1, the manufacturer of the said machine. Petitioner duly paid Rs.7,34,745.19 p. and the said machine was installed. The machine started giving trouble from the initial stage. Steps were taken by the opposite party to set the same right but failed. Finding no other way ultimately the petitioner initiated this proceeding claiming replacement of the defective machine so supplied by the opposite party and to direct them to pay the entire cost of the machine together with the damages so sustained by the petitioner because of the rejection of the printing jobs amounting to Rs.2,25,000/- and also to grant compensation of Rs.5,00,000 /- for the loss of goodwill, harassment etc. The opposite party contested the said case by filing written version and denied the claim of the petitioner.