JITENDRA K SHAH Vs. ASHOK LEYLAND LTD

JUDGEMENT

(1.) -THIS appeal has been filed against the order passed by the Orissa State Consumer Disputes Redressal Commission directing the appellant/opposite party to pay back Rs. 2,03,600 with interest @ 10% and cost of Rs. 5,000 to the complainant/respondent.

(2.) FACTS in brief giving an occasion to file this revision are as under.

(3.) AMARENDRA Raigure, the complainant/respondent paid Rs. 2,03,600 in connection with franchise business agreement for purchase of certain equipments in order to earn his livelihood. The petitioner/opposite party supplied the equipments except the important component, i. e. VSAT and Web Camera which had value of Rs. 77,500 and Rs. 3,525, respectively. It was also agreed that the petitioner would provide service to the customers through the network such as E-commerce, dissemination of information, education, etc. Instead of supplying these equipments, after several reminders, the opposite party/appellant informed the complainant/respondent vide Annexure 5 that there was no possibility of launching of VSAT network and they asked the complainant to avail the services of connectivity through other internet service provider. Thus the opposite party/petitioner failed to provide services of "e-commerce", etc. through the internet. The complainant/respondent filed complaint claiming a refund of Rs. 2,03,600 with interest @ 18% p. a. along with other reliefs.