INCA HAMMOCK MANUFACTURING AND EXPORT PVT LTD Vs. SERVO ENTERPRISES

JUDGEMENT

(1.) THE complainant, who is running a manufacturing business, as welldoing business in export, has filed the complaint, alleging manufacturing defect in the machineries supplied by the opposite parties, as well as deficiency, for the following reliefs:

(2.) BY going through the averments in the complaint, the Registry felt, the complaint is not maintainable, because of the fact, the complainant is not a consumer, since the matter relates to commercial activities. Therefore a return was made on 16.9.2000, to answer the query, giving two weeks, which was represented on 20.9.2000, with endorsement: The complainant is a small scale industry, and the machines are purchased for the purpose of the business of the company, which is the source of livelihood. Copies of SSI certificates are enclosed. Complied with represented. Not incorporating any averments, in the complaint, as if the complainant is doing business as self employment. Thus, the Registry felt, the query was not properly answered, resulting placing of the papers before the Commission, for an appropriate order, regarding the maintainability of the complaint.

(3.) HEARD the learned Counsel for the complainant, perused the records and documents filed.