Mr. Tapash Mookherjee, J. - (1.) An order passed by the State Consumer Disputes Redressal Commission, West Bengal in S.C. case No. R.C./135/2009 is under challenge in the present Revisional application.
(2.) The facts leading to the present revisional application, in short, may be summarised as follows:-
(3.) The present petitioner having its business at Howrah supplied a Furnace Transformer to the Opposite Party for installation in the factory of the Opposite Party at a place in the District of Bankura. The said Transformer was installed in the factory of the Opposite Party on 18.04.2007. Subsequently the Opposite Party submitted a complaint before the Consumer Disputes Redressal Forum, (in short, District Forum), Bankura, being registered as complaint case No. 29/2008 and alleged therein that there was manufacturing defects in the Transformer which was not removed in spite of repeated requests. With such allegations, the Opposite Party prayed for different reliefs including return of the purchase money along with interest and compensations for the losses suffered by the Opposite Party due to supply of such defective machine.;