ROMESH SHARMA Vs. REGAL POLYMERS LTD

JUDGEMENT

(1.) Shri Romesh Sharma, Retreat (Holiday Village), Chahal, Village Kano, District Solan (H. P.) has filed an application under Sec.12b of the Monopolies and Restrictive Trade Practices Act, 1969 (for brief the Act) and sought compensation from Regal Polymers Ltd. , New Delhi after levelling charges against latter of indulging in unfair trade practices.

(2.) The facts of the case as contained in the compensation application can be briefly summarised as below.

(3.) Regal Polymers Ltd. , the respondent had advertised in leading newspapers that they were manufacturing corrugated sheets for laying roofs of cottages. The advertisement claimed certain advantages for the respondent's products. The applicant placed an order in May, 1991 with the respondent for the supply of RMP sheets which was supplied by the respondent. The laying of the roof of the cottage in Chahal in Himachal Pradesh with the material purchased from the respondent was done by Laurie Baker Building Centre, New Delhi. The entire roofing of the cottage was punctured by the hailstrom within six months of its installation. The applicant who is in the business of providing tourist accommodation could not make use of the cottage and suffered a loss due to the defective material supplied by the respondent.