LIEUTENANT COMMANDER OFFICER-IN-CHARGE NAVAL DEPARTMENT Vs. G KRISHNAN

JUDGEMENT

(1.) This Revision Petition is by the opposite parties against an award passed by the District Forum.

(2.) The case of the complainant is that the opposite parties had hired a Vessel of his for patrolling in the high seas. During the period of hire, the Vessel sunk. The opposite parties had neither replaced the Vessel nor paid the value of the Vessel. According to the complainant this amounts to deficiency in service on the part of the opposite parties. On these allegations, the complaint was filed.

(3.) The opposite parties contended that the complaint was not maintainable because the complainant was not a consumer within the meaning given in the Consumer Protection Act.