SAGGU AGRO INDUSTRIES Vs. RAGHBIR SINGH

JUDGEMENT

(1.) THIS order will dispose of two appeals, namely, First Appeal No. 1681 of 2002, M/s Saggu Agro Industries v. Raghbir Singh and First Appeal No. 1693 of 2002, Raghbir Singh v. M/s. Saggu Agro Industries, as both these appeals are directed against the same impugned order dated 12.11.2002 passed by the District Consumer Disputes Redressal Forum, Sangrur (in short 'the District Forum'). The facts are taken from First Appeal No. 1681 of 2002 and the parties would be referred by their status in this appeal.

(2.) RAGHBIR Singh respondent had purchased trolly measuring 13 ft. by 6 ft. from the appellants for an amount of Rs. 60,100 and the payment was made by cheque. The appellants had issued the bill dated 6.1.2000. The appellants had agreed to give the trolly of the proper description along with Hissa, Rim and Bidh with superior material paint and welding, etc. The Sale Tax @ 4% was payable by the appellants themselves.

(3.) IT was further pleaded that the appellants had fixed all material of lower quality while preparing the said trolly. The Iron Sheet/Bars fixed on the trolly were affected by rust and it was also painted as it was. Even the welding was bad. As a result the welding was damaged at many places. The paint was also very defective. The appellants also charged the Sale Tax amount of Rs. 2,404 from the respondent. The respondent took up the matter with the appellants and complained about the quality of material used in the trolly but there was no favourable response from the appellants. Hence, the respondent filed the complaint in the learned District Consumer Disputes Redressal Forum, Sangrur (in short 'the District Forum') and prayed for refund of the amount of Rs. 60,100. Compensation and costs were also prayed.