N.KANNADASAN, J. - (1.) The first and third opposite parties are the appellants and the first respondent is the complainant and second respondent is the second opposite party before the District Forum.
(2.) The complaint is filed before the District Forum alleging deficiency in service on the part of the opposite parties with regard to the Mobile Phones purchased by the complainant. The District Forum has allowed the complaint and granted relief therein, as against which the present appeal is file.
(3.) The short question that is raised before this Commission is that even though the complainant is filed in his individual name by showing the Cause Title to the effect that he is the Managing Director of K.S.O.P. Traders, in reality, the complaint has to be construed as if it is filed on behalf of the Firm. The Learned Counsel for the appellant submitted that the complaint itself ought not have been entertained since the complainant is not a consumer within the meaning of the Act. We have perused the entire averments made in the complaint. The averment clearly discloses that the complainant has purchased several Mobile Phones from the opposite parties and all the Mobile Phones to be used by employees of the Firm and the Firm is carrying on business pertaining to the usage of the Mobile Phones. In as much as the averment itself is very clear to the effect that the goods are purchased for commercial purpose, we are of the opinion that the complainant cannot be termed as a consumer within the meaning of Section 2 (1) (d) of the Consumer Protection Act, 1986. The Honble National Commission in its decision render in M/s.Harsolia Motors Vs. M/s. National Insurance Co. Ltd., & Ors reported in 2005 (1) CPR 1 (NC) has explained about the definition of Section 2 (1) (d) and what is a commercial purpose Whether the services are availed for any commercial purpose. In the light of the principles laid down and as well as plain reading of the provision and averments made in the complaint, we are of the opinion that the complaint is not maintainable.;