SPARROW OILZ PVT LTD Vs. DINKARRAO K PATIL

JUDGEMENT

(1.) MEMBERBY this common judgment, we are disposing of these four appeals since these appeals involved identical facts and common question of law. These appeals are directed against the common order dated 22.2.2008 passed by District Consumer Forum, Sangli in consumer complaint Nos.97 to 100/ 2006 whereby Forum below directed O.P. No. 1 to pay Rs. 12 lakh to each of the complainant within 30 days. Being aggrieved by the said order O.P. No. 1 has filed present appeals.

(2.) THE facts to the extent material may be stated as under:

(3.) O .P. No. 2 filed its written statement and denied the allegations made by the complainants. O.P. No. 2 pleaded that he was simply seller of oil manufactured by O.P. No. 1/Company. He is not a manufacturer of oil and therefore, he is not liable to pay any compensation.