Asian Paints’ Home Solution tie-in arrangements with painters okayed
MRTP/ Competition Laws
The Competition Commission of India dismissed a complaint alleging anti-competitive activities by Asian Paints. The complainant was displeased with the outcome of a painting contract with Asian Paints. She claimed to have been duped by an advertisement for painting services purported under the ‘Asian Paints Home Solution’ brand, but were in fact contracted to third-party painters. Particularly, though the company had provided an estimate to the homeowner, the contract was fulfilled by a sub-contracted party, freeing Asian Paints from liability to correct the defects in painting. The Commission referred to an earlier finding that the company was not in a dominant player in the market, and its conduct did not affect consumers’ interests. All major companies, including Berger, Nerolac and others provided services for painting homes.
Tags : ASIAN PAINTS HOME SERVICES SUB-CONTRACT
Share : 
|