J.CHELAMESWAR, J. - (1.)THIS is an appeal under Section 23 of the Consumer Protection Act, 1986 against the order dated 20th December, 2006 of the National Consumer Disputes Redressal Commission (for short "the National Commission") in Original Petition No. 341 of 1993. The opposite party/respondent in the above -mentioned original petition is the appellant herein. The sole respondent herein was the complainant before the National Commission.
(2.)BY the impugned Order, the National Commission allowed a complaint filed by the respondent herein and directed the appellant herein to pay an amount of Rs. 29,74,321.45 with interest @ 12 per cent per annum from the date of the filing of the complaint till the date of realization apart from the cost quantified at Rs.25,000/ -.
(3.)THE substance of the complaint before the National Commission is as follows: -
Both the parties to the complaint are public companies under the Companies Act. The respondent is engaged in the business of manufacturing and selling of yarn and export of fabric of different specifications, whereas the appellant is engaged in the business of transporting goods from one place to the other for consideration.