LAWS(NCD)-1989-9-4

PRESTIGE STONES Vs. SHARMA INDUSTRIES

Decided On September 15, 1989
PRESTIGE STONES Appellant
V/S
SHARMA INDUSTRIES Respondents

JUDGEMENT

(1.) -This complaint has to be rejected on the short ground that the purchase of the granite processing machine made by the complainant was for a commercial purpose and the complainant is, therefore, not a 'consumer* as defined under the Act. This petition is, accordingly, dismissed. There will be no order as to costs. Petition dismissed.