G S RANGANATH Vs. CHAIRMAN MILES INDIA LTD

JUDGEMENT

(1.) After hearing the Parties and perusing the records, the Commission delivered the following:

(2.) Malleswaram X-ray Clinic and Laboratory (P) Ltd. , purchased Hema Comp-10, Nova-1 and SEAC-CH-100 from the. According to the complainant they are not functioning properly and therefore he suffered loss. Hence, he has filed this complaint for return of the cost price of three equipments purchased and loss of Rs.2,08,000/-.

(3.) The complaint is resisted by the respondent by contending inter alia that as the equipments were purchased for commercial purposes, the complainant is not a consumer within the meaning of Sec.2 (1) (d) of the Consumer Protection Act, 1986 and so the complaint cannot entertain by this Commission.