M/S. PARAMOUNT DIGITAL COLOR LAB . Vs M/S. AGFA INDIA PVT. LTD. .
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Judgment by: HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Case number: C.A. No.-002109-002110 / 2018
Diary number: 15552 / 2015
Advocates: ROHIT SINGH Vs
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[Non-Reportable]
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 2109-2110 OF 2018 [Arising out of SLP (Civil) Nos. 23104-23105 of 2015]
M/s. Paramount Digital Color Lab & Ors. Etc. ... Appellants
Versus
M/s. Agfa India Pvt. Ltd. & Ors. Etc. ... Respondents
J U D G M E N T
Mohan M. Shantanagoudar, J.
Leave granted.
2. These appeals are directed against the final Judgment and Order
dated 09.02.2015 passed by the National Consumer Disputes
Redressal Commission, Circuit Bench at Lucknow (hereinafter referred
to as ‘the National Commission’) in First Appeal No. 194 of 2011 and
First Appeal No. 222 of 2011, whereby the National Commission, by a
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common order, has dismissed the complaint filed by the appellants
and allowed the first appeal filed by the respondents.
3. Brief facts leading to these appeals are as follows:
In the year 2004, the appellants being unemployed graduates decided
to start a business of photography in partnership for self-employment
and for their livelihood, for which they needed an advanced photo
processing, developing and printing machine. The appellants
contacted respondent No. 2 and enquired about the salient features
and performance of “Agfa Minilab D-Lab. 1 Allrounder” machine.
Respondent no. 3 was the then Managing Director and respondent No.
4 was the then General Manager, Marketing and Sales Consumer
Imaging Division, Agfa India Pvt. Ltd. Both of them narrated several
special features of the machine and apprised that the machine delivers
excellent quality with negative and the digital technology with high
productivity; they also assured that it is reliable open system
supported by Agfa’s unsurpassed service and supported network and
fully equipped. They also proposed several schemes like prompt
service and free supply of paper and chemicals etc. They suggested
the purchase of the machine and sent a proposal by way of quotation.
Being impressed by the advice and suggestion of the respondents, the
appellants borrowed a loan from the Union Bank of India on
12.07.2004 and placed an order for the purchase of the said machine
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for which the appellants paid a sum of Rs.62,00,000/- towards the
cost of the machine and other collateral charges in advance. It is the
case of the appellants that respondent Nos. 1 to 4, despite having the
knowledge that the machine which contains a pre-loaded software
does not work properly and is unworthy of acceptance, had unfairly
and carelessly sold the machine to the appellants on 05.08.2004 for
their financial gain, causing financial loss to the appellants. It did not
give satisfactory performance up to the marked standard, as narrated
and assured by the respondents. Various technical, mechanical and
software problems were detected in the machine. As per the contract,
the machine was under warranty for one year commencing from
05.08.2004. Since the performance of the machine was not up to the
marked standard and as the appellants found number of defects in
the product, such as existence of grains in the print etc., they made
complaints to the respondents for the removal of defects; but even
after several visits by the engineers of Agfa India Pvt. Ltd., as well as
the engineers of the developer and designer mother company, the
machine was never made to run to its marked standard. Ultimately,
the engineers of the company vide their report dated 30.11.2004
admitted that the pre-loaded software in the machine was still under
research and development and that the problems would be resolved by
the new software which was expected to be released in January, 2005.
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Thereafter also, the appellants repeatedly requested respondent No. 1
for the replacement of machine with another piece of machine, but the
respondents unfairly did not pay heed to the request of the appellants.
Though the warranty had expired on 05.08.2005 after a period of one
year, the defects in the machine could not be cured.
4. On 01.12.2005, respondent No. 1, through respondent Nos. 2
and 4, informed the appellants about the transfer of the Consumer
Imaging Division to a newly created group of companies under the
name and style of “Agfa Photo India Pvt. Ltd.”, informed about the
insolvency of the Consumer Imaging Division of the mother Company,
and required advance payment for the requisite chemical as they had
to import the same, even after receiving and releasing the full cost of
“Agfa Minilab D-Lab.1 Allrounder” machine for which the entire
amount was already paid to the respondents on 05.08.2004 as per the
package. Neither was it mentioned to the appellants that they would
have to pay extra amount for the license key (password), nor was it
printed in the general conditions of sale and delivery or in the terms
and conditions provided to the appellants.
5. Having no other option, the appellants issued notice on
12.04.2006 calling upon respondent Nos. 1 to 4 to pay compensation
for the loss and damages incurred and sustained by the appellants. A
reply was issued by respondent Nos. 1 and 3. However, respondent
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Nos. 2 and 4 did not reply. Even in the reply sent by respondent Nos.
1 and 3, they did not give a proper explanation inasmuch as the
business of the Consumer Imaging Division was transferred to
respondent No. 3. Thereafter, the appellants approached the State
Consumer Disputes Redressal Commission, U.P. at Lucknow
(hereinafter referred to as ‘the State Commission’) by filing Complaint
Petition No. 7 of 2007, which came to be allowed in part on
21.02.2011. The State Commission held respondent Nos. 2 and 4
responsible for unfair trade practice and directed payment of
compensation on account of loss, mental and physical torture and
expenses of the complainants.
6. Aggrieved by the judgment of the State Commission allowing the
complaint in part, the appellants preferred First Appeal No. 194 of
2011 before the National Commission at New Delhi. The appellants
mainly contended that the State Commission was not justified in
holding that only respondent Nos. 2 and 4 were responsible for
payment of cost of machine along with ancillary charges etc.
7. Similarly, respondent Nos. 2 and 4 also preferred First Appeal
No. 222 of 2011 before the National Commission on 23.05.2011
raising various grounds including the ground that the appellants did
not come within the definition of “Consumer” under the Consumer
Protection Act, 1986 (hereinafter referred to as the ‘Act’), read with the
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Consumer Protection (Amendment) Act, 2002. By the impugned
judgment dated 09.02.2015, the National Commission dismissed the
First Appeal No. 194 of 2011 filed by the appellants and allowed the
First Appeal No. 222 of 2011 filed by the respondents.
8. Respondents, though served in these appeals, have chosen to
remain absent.
9. Heard learned counsel for the appellants and perused the
records. It is relevant to note that no relief has been claimed as
against respondent No. 5. Having gone through the judgment of the
National Commission, it is clear that though a number of points arose
for consideration, it did not choose to decide the same for remanding
the matter, since it felt that the complaint itself was not maintainable
and that the matter has been pending for long. The State Commission
not only held that the complaint was maintainable, but also proceeded
on merits and held in favour of the appellants.
10. The National Commission on evaluation of the material on record
and after hearing the parties concluded that the complainants are not
“consumers” as envisaged under Section 2(1)(d) of the Consumer
Protection Act and hence the Act is not applicable. Thus, the only
question to be decided before us in this matter is whether the
appellants are “consumers” as envisaged under Section 2(1)(d) of the
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Act. The relevant provision of the Act defines the word “consumer” as
under:
“2(1)(d) “consumer” means any person who,— (i) buys any goods for a consideration which
has been paid or promised or partly paid and partly promised, or under any system of deferred payment and includes any user of such goods other than the person who buys such goods for consideration paid or promised or partly paid or partly promised, or under any system of deferred payment, when such use is made with the approval of such person, but does not include a person who obtains such goods for resale or for any commercial purpose; or
(ii) hires or avails of any services for a consideration which has been paid or promised or partly paid and partly promised, or under any system of deferred payment and includes any beneficiary of such services other than the person who hires or avails of the services for consideration paid or promised, or partly paid and partly promised, or under any system of deferred payment, when such services are availed of with the approval of the first mentioned person but does not include a person who avails of such services for any commercial purpose;
Explanation.- For the purposes of this clause, “commercial purpose” does not include use by a person of goods bought and used by him and services availed by him exclusively for the purposes of earning his livelihood by means of self-employment.”
11. In this case, since the appellants have purchased the machine,
Section 2(1)(d) of the Act is applicable. “Consumer” as defined under
Section 2(1)(d) of the Act does not include a person who obtains goods
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for a “commercial purpose”. The Explanation supplied to Section 2(1)
(d) clarifies that “commercial purpose” does not include use by a
person of goods bought and used by him and services availed by him
exclusively for the purposes of earning his livelihood by means of
“self-employment”. If both these provisions are read together, it leads
to the conclusion that if a person purchased the goods for
consideration not for any commercial purpose, but exclusively for the
purposes of earning his livelihood by means of “self-employment”,
such purchaser will come within the definition of “consumer”. If a
person purchases the goods for a “commercial purpose” and not for
the purposes of earning his livelihood by means of “self-employment”,
such purchaser will not come within the definition of “consumer”. It is
therefore clear, that despite “commercial activity”, whether a person
would fall within the definition of “consumer” or not would be a
question of fact in every case. Such question of fact ought to be
decided in the facts and circumstances of each case.
“Self-employment” necessarily includes earning for self. Without
earning generally there cannot be “self-employment”. Thus, if a person
buys and uses the machine exclusively for the purposes of earning his
livelihood by means of “self-employment”, he definitely comes within
the definition of “consumer”. In the matter on hand, the quality of
ultimate production by the user of the machine would depend upon
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the skill of the person who uses the machine. In case of exigencies, if a
person trains another person to operate the machine so as to produce
the final product based on skill and effort in the matter of photography
and development, the same cannot take such person out of the
definition of “consumer”.
12. In the case of Madan Kumar Singh (Dead) v. District
Magistrate, Sultanpur and Ors., (2009) 9 SCC 79, the appellant
therein had bought a truck in an auction-sale for a consideration
which was paid by him. It was bought to be used exclusively for the
purposes of earning his livelihood by means of self-employment.
However, there was inordinate delay in delivering possession of the
truck and relevant documents to the appellant therein and in
confirming the auction in his favour. Possession of the truck was
ultimately delivered to him during the pendency of his complaint
before the District Forum. This Court held that the purchase of the
truck by the appellant therein would be covered by the Explanation to
Section 2(1)(d) of the Act. In the said matter, the appellant
emphatically stated that he had bought the said truck to be used
exclusively by him for the purposes of earning his livelihood by means
of self-employment. It was categorically observed by this Court that
even if he was to employ a driver for running the truck, it would not
have changed the matter in any case, as even then the appellant
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would have continued to earn his livelihood from it and of course, by
means of self-employment.
13. Thus, in our considered opinion, each case ought to be judged
based on the peculiar facts and circumstance of that case. Whether
the assistance of someone is required to handle the machine, is a
question of fact and necessity? Ultimately, if it is purely for a
“commercial purpose” and not for “self-employment”, the complainant
may not get the benefit of the Explanation to Section 2 (1)(d) of the
Act. The buyers of the goods or commodities for “self-consumption” in
economic activities in which they are engaged would be “consumers”
as defined in the Act. Furthermore, there is nothing on record to show
that the appellants wanted to use the machine in question for
purposes other than “self-employment”.
Therefore, the point to be considered is whether the appellants
have purchased the machine in question for “commercial purpose” or
exclusively for the purposes of earning their livelihood by means of
“self-employment”. There cannot be any dispute that the initial
burden is on the appellants to prove that they fall within the definition
of “consumer”. It is pertinent to mention that respondent No. 4, who
is a contesting party, did not choose to file a counter affidavit before
the State Commission. In other words, he did not deny any of the
claims made by the appellants. None of the parties have led their
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evidence. Based on the material on record before the State
Commission, it proceeded to decide on merits. As the litigation is
being fought since 2006 in different Forums, we do not wish to
remand the matter, particularly, when there is sufficient material
available on record for arriving at the conclusion.
14. The word “purchaser” means and includes members of his family
also. The machine in question was purchased by two partners; both
were unemployed graduates. They started a firm namely M/s.
Paramount Digital Color Lab at Varanasi, U.P. afresh. The
appellants have specified that they are unemployed graduates; they
planned to start a business of photography for self-employment and
for their livelihood, for which they contacted respondent Nos. 2 & 4,
which means that they had not planned to start their business of
photography till they planned to purchase the machine in question.
Having felt the need of the machine in question, they contacted
respondent No. 1 and enquired about the salient features and
performance of the “Agfa Minilab D-Lab.1 Allrounder” machine. Being
impressed by the advice and suggestion made by respondent Nos. 2 &
4, appellants borrowed a loan from the Union Bank of India on
12.07.2004 and placed an order for the purchase of the said machine
and paid by draft an amount of Rs.62,00,000/- towards the cost of the
machine along with freight and collateral charges. It is the case of the
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appellants that they purchased the machine with the fond hope and
belief that it would give good results and that they would earn a
handsome amount by which their basic needs of livelihood would be
fulfilled and that the family of the appellants will survive smoothly.
They might have started the business with the help of one operator
and helper. Of course, in Paragraph 14 of the complaint, the
appellants have used the words “Operators and Helpers”. This portion
of the complaint has been highlighted by the National Commission to
conclude that the appellants were using the machine with the help of
third parties for commercial purposes inasmuch as they themselves
were not using the machine personally. Such averment by the
appellants in the complaint appears to be an exaggerated version with
a view to get more compensation. One such stray sentence will not
tilt the balance against the appellants. The material needs to be seen
in its entirety and not in isolation. Since there is nothing on record to
show that they wanted the machine to be installed for a commercial
purpose and not exclusively for the purposes of earning their
livelihood by means of self-employment, the National Commission was
not justified in concluding that the appellants have utilised the
services of an operator or a helper to run a commercial venture. One
machine does not need many operators or helpers to complete the
work entrusted. Since the appellants were two partners, they must
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have been doing the work on their own, of course, may be with the aid
of a helper or an operator. The machine would not have been used
in a large-scale profit-making activity but, on the contrary, the
appellants purchased the machine for their own utility, personal
handling and for their small venture which they had embarked upon
to make a livelihood. The same is distinct from large-scale
manufacturing or processing activity carried on for huge profits.
There is no close nexus between the transaction of purchase of the
machine and the alleged large-scale activity carried on for earning
profit. Since the appellants had got no employment and they were
unemployed graduates, that too without finances, it is but natural for
them to raise a loan to start the business of photography on a small
scale for earning their livelihood.
15. The material discloses that respondent no. 1 company was
dissolved in the year 2005. Prior to this dissolution, respondent no. 2
was the Managing Director of respondent No. 1 and respondent no. 4
was the General Manager of respondent No. 1. The respondent Nos. 2
and 4 collectively talked with the appellants and finalised the
agreement along with the assurance that the machine is up to the
marked standard and that repairs, if any, would be rectified free of
cost, apart from other things assured. Respondent No. 3 is the
subsequent company which has taken over from respondent No. 1 in
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the year 2005. The said company also did not come to the aid of the
appellants either by replacing the machine or by rectifying the major
defects, consequent upon which the appellants have suffered huge
losses. Anybody can visualise the loss sustained by the appellants
inasmuch as they had obtained a loan with the promise to pay interest
to respondent No. 5 bank for purchasing the machine. Therefore,
respondent Nos. 2, 3 and 4 are collectively liable to make good the loss
of the appellants.
16. In view of the same, it cannot be said that the appellants do not
fall within the definition of the term “consumer”, as envisaged under
Section 2(1)(d) of the Act. Hence, the impugned judgment and order
dated 09.02.2015 passed by the National Commission is liable to be
set aside and the judgment dated 21.02.2011 passed by the State
Commission is restored, with the clarification that respondent Nos. 2
to 4 are jointly and severally liable to make good the loss, as directed
by the State Commission. The appeals are allowed accordingly.
…………….…………………………..J. [KURIAN JOSEPH]
………………………………………….J. [MOHAN M. SHANTANAGOUDAR]
New Delhi, February 15, 2018.
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ITEM NO.1501 COURT NO.5 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s). 23104-23105/2015 M/S. PARAMOUNT DIGITAL COLOR LAB & ORS. ETC. Petitioner(s) VERSUS M/S. AGFA INDIA PVT. LTD. & ORS. ETC. Respondent(s) Date : 15-02-2018 These petitions were called on for Judgment today. For Petitioner(s) Mr. Rohit Singh, AOR Mr. Ajay Kumar Srivastava, AOR
Mr. Dhirendra Kumar, Adv. For Respondent(s)
Hon'ble Mr. Justice Mohan M. Shantanagoudar pronounced the non-reportable Judgment of the Bench comprising Hon'ble Mr. Justice Kurian Joseph and His Lordship.
Leave granted. The appeals are allowed. Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)