OSWAL FINE ARTS Vs. H.M.T., MADRAS

JUDGEMENT

(1.) This complaint by M/s. Oswal Fine Arts arises out of the supply by the respondent M/s. H.M.T., Madras of an offset printing machine to the complainant in the year 1979. The grievance of the complainant is that the machine so supplied to him was defective in several respects and that in spite of repeated requests made by him to the respondent company, the defects were not set right to his satisfaction with the consequence that he was put to serious loss and hardship. On this ground, he has claimed a compensation of Rs. 1 crore 69 lakhs and odd.

(2.) After hearing Counsel for the petitioner as also the learned advocate appearing on behalf of the respondent we have come to the conclusion that this complaint has to be rejected on the following preliminary grounds:

(3.) For the aforesaid reasons, we hold that this complaint is not maintainable by the petitioner before this National Commission and we dismiss it on the said limited ground. The parties will bear their respective costs.