JAYALAKSHMI MOTORS Vs. N.SWAMY GOWDA

JUDGEMENT

(1.) These petitions are directed against the orders, both dated 22.12.2012 passed by the District Consumer Redressal Forum, Hassan in Ex.Nos.51/2011 and 52/2011 respectively, vide Annexure-E.

(2.) The first respondents in both the petitions have filed complaints before the District Consumer Redressal Forum ('District Forum' for short), Hassan against the petitioner and respondent Nos. 2 and 3. The second respondent, being a manufacturer and the petitioner, being an authorized dealer, have supplied defective tractors. Therefore, they are liable to meet the expenditure and pay compensation. Upon such complaint, the District Forum has passed the following order as per Annexure-D dated 26.12.2008: ...[VARNACULAR TEXT UMITTED]...

(3.) Pursuant to the above order, the petitioner has paid Rs.15,000/- as compensation as ordered by the District Forum. Respondent No.1 in both the petitions have filed the Ex. Petitions against the petitioner under Section 27 of the Consumer Protection Act, 1986. The District Forum passed the order on 22.12.2012. Being aggrieved by the same, petitioner has filed these petitions.