DR.D.J.DE SOUZA Vs MANAGING DIRECTOR CPC DIAGOSTICS PVT.LTD
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-003351-003352 / 2019
Diary number: 44809 / 2018
Advocates: PETITIONER-IN-PERSON Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 3351-3352 / 2019 (ARISING OUT OF SLP (C) 8398-8399/2019, D. NO. 44809 OF 2018)
DR. D. J. DE SOUZA …..APPELLANT
VERSUS
MANAGING DIRECTOR CPC ..…RESPONDENT DIAGNOSTICS PVT. LTD.
J U D G M E N T
Hemant Gupta J.
Leave granted.
2. The challenge in the present appeals is to a judgment and order
passed by the National Consumer Disputes Redressal Commission1 on
14.12.2017 and also an order in Review Petition passed on 04.10.2018.
3. The appellant placed an order for purchase of TurboChem 100 Unit in
response to quotation submitted by the respondent in the second week of
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August 2015. The appellant remitted a sum of Rs. 3, 50, 000/- towards 50
per cent cost of the instrument. The pre-installation requisite contemplated
the following conditions:
“1. Pre-installation Customer has to Requisite provide the following:
Efficiently air-conditioned room 1 KVA online UPS for running of the equipment. Broadband connection for “i-track”(Remote diagnostics Tool) The equipment will be provided with “i-track” Remote, facility at the time of installation.”
4. The equipment was delivered on 30.09.2015. The service engineer
pointed out that 1000 mv/650 Watt UPS of APC Company was not suitable
and the appellant was advised to purchase 1KVA Online UPS for usage
during power failure. The stand of the appellant is that he has got a
confirmation from M/s. Awareness Technologies USA, the manufacturer of
the equipment that UPS which the appellant had is suitable but the
respondent insisted on installation of 1KVA Online UPS. The appellant also
raised a grievance that there is no on-board laundry facility present on the
instrument, therefore, such instrument is of no use to him. Therefore, the
appellant sought payment of Rs. 3, 50, 000/- along with 9 per cent interest
as well as damages of Rs. 50, 000/-.
5. The District Consumer Disputes Redressal Forum, South Goa at
Margao2 dismissed the complaint inter alia on the ground that the appellant
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has not placed copy of the order in support of his plea that on-board laundry
was a part of the equipment. Since, there was no commitment on the part of
the respondent to supply on-board laundry facility, the complaint was
dismissed. Aggrieved against the order passed by the District Forum, the
appellant filed an appeal before the Goa State Consumer Disputes
Redressal Commission3. The said appeal was dismissed on 08.07.2016
when his argument that the respondent has indulged in restrictive unfair
trade practice, was not accepted. It was argued that the appellant had one
1KVA UPS purchased on 19.10.2015 but the respondent insisted on
installation of Online UPS. The appellant referred to his correspondence with
the manufacturer in USA that UPS purchased by the appellant is good
provided that the instrument is the only item hooked up to the UPS.
6. The State Commission found that the appellant placed an order when
the respondent communicated their best offer for Turbochem 100 fully
Automated Random-Access Biochemistry Analyser and also enclosed
brochure for reference. It is thereafter, the 50 per cent of the price was paid.
In the brochure there is mention of on-board cooling facility as one of the
features but there is no feature of on-board laundry facility. There is a
specific mention of requirement of 1 KVA Online UPS for running of the
equipment. In view of said facts, the learned State Commission dismissed
the appeal. The further challenge by way of a Revision before the NCDRC
remained unsuccessful. The NCDRC found that there is no commitment
from the respondent about the supply of instrument with on-board laundry
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facility and that the appellant has failed to establish that there was any
malfunctioning or manufacturing defect in the instrument.
7. It was also mentioned that the performance of the instrument depends
upon the continuous uninterrupted electricity supply which could be made
available through Online UPS. It was advisable to install best quality Online
UPS keeping in view the fluctuation in electricity supply in the country.
8. Before this Court, the appellant argued that the manufacturer of the
instrument in USA vide an email as Annexure P-10, has communicated that
the UPS purchased by the appellant will be good, provided the TurboChem
100 is the only item hooked up to the UPS. Therefore, the insistence of the
respondent for installation of 1KVA Online UPS is arbitrary and is restrictive
trade practice.
9. We have heard the appellant and find no merit in the present appeals.
The pre-installation requisite as reproduced above clearly stipulates that the
appellant has to provide: (i) Efficiently air-conditioned room (ii) 1KVA Online
UPS for running of the equipment (iii) Broadband connection for “i-track”
(Remote Diagnostics Tool). The equipment will be provided with “i-track”
remote facility at the time of installation.
10. In the brochure supplied to the appellant, there is no commitment of
supply of instrument with on-board laundry facility. Thus, the appellant could
not insist on on-board laundry facility which was never committed to be
delivered to the appellant along with the instrument nor there could be any
installation of the equipment without installation of 1KVA Online UPS as part
of pre-installation requirements. The email from the manufacturer will not
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override the pre-conditions of installation which are in view of electricity
supply conditions in the country. All the authorities under the Consumer
Protection Act, 19864 have found that there is no deficiency in service or
restrictive trade practice.
11. In view of the above, we do not find any error in the orders passed by
the Forums constituted under the Act which warrant interference in the
present appeals. The present appeals are thus dismissed.
…..……………...........................J. (Dr. Dhananjaya Y. Chandrachud)
….…..........................................J. (Hemant Gupta)
New Delhi, April 1, 2019.
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