JUDGEMENT
V.BALAKRISHNA ERADI, PRESIDENT -
(1.)The appellant, who
has filed this appeal in person, is not present when the appeal is called
on for hearing. We have examined the appeal on the merits. It is seen
that the purchase of the machinery by the appellant was specifically for
the purpose of setting up an oxygen plant for commercial purpose. The
appellant is not, therefore, a ˜consumer within the meaning of the said
expression as defined in the Act. On this short ground, the State
Commission should have dismissed the complaint. The order of the State
Commission dismissing the complaint on the merits does not, therefore,
call for any interference. The appeal is dismissed.
Appeal dismissed.
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