LAWS(NCD)-2009-7-30

MYSORE CEMENT LTD. Vs. BHARAT HEAVY ELECTRICAL LTD.

Decided On July 21, 2009
Mysore Cement Ltd. Appellant
V/S
BHARAT HEAVY ELECTRICAL LTD. Respondents

JUDGEMENT

(1.) THIS consumer complaint, claiming payment of Rs. 422.00 lacs from the Opposite party, Bharat Heavy Electrical Limited (for short BHEL), Bhopal has been filed by Mysore Cement Ltd. owner of Diamond Cement, Narsingharh (MP).

(2.) IT has been averred in the complaint that the 4.2 MW Brown Bovery T.G. Set in its power plant developed high vibrations during May 1995. The opposite party, known for its expertise in the field of manufacturing and repair of sophisticated electrical equipments and turbines was approached for ascertaining the cause of such unusual high vibration and also to undertake repairs.

(3.) THIS was brought to the notice of the opposite party who deputed a team of engineers under the leadership of their Additional General Manager (T&S), Shri N.K. Choudhary. Suspecting imbalance in the rotor to be the main cause of the vibrations, the team tried in -situ balancing at the plant site but despite a number of attempts, the rotor could not be balanced properly. On their advice, the complainant sent the rotor back to the workshop of the opposite party for further investigation.