TEJ MOHAN Vs. DEEP AGARWAL, PARTNER, B N AGARWAL

JUDGEMENT

(1.) AGGRIEVED against the judgment and order dated 9.10.1995 passed by District Consumer Forum, Kanpur Nagar, in Complaint Case No. 770/1994, the present appeal has been filed.

(2.) WE have heard Mr. R.K. Gupta, learned Counsel for the appellant and Mr. V.P. Sharma, learned Counsel for the respondents and perused the entire record.

(3.) DURING the pendency of the appeal additional ground too has been taken duly supported by certain documents which in the circumstances, has been ordered to be kept on record. The first point which was contested by Mr. R.K. Gupta is that the complaint within the frame work as placed by the complainant is not maintainable. Deep Agarwal was never the person to whom the photocopy machine was supplied nor the complaint could have been brought against the appellant as according to the complainant it was purchased through M/s. Sachdeva Industries. This argument is not acceptable.