EICHER TRACTORS LIMITED Vs. GOVINDRAO GANPATRAO PATIL

JUDGEMENT

(1.) THIS appeal filed by appellants is directed against the order dated 16.7.1998 passed by District Forum Latur.

(2.) THE appellants who are org. O.P. Nos. 2 and 3 contested the complaint by filing written statement. The main defence of the appellants is to the effect that the respondent No. 2 was not their Dealer at any point of time. It is further contended by the appellants that the transaction between the complainant and the so -called Dealer was an independent contract for which the appellants cannot be held responsible. It is tried to be suggested that the relationship between the appellants and the so called Dealer is not that of Principal and Agent and, therefore, any act done by the so -called Dealer without any legitimate authority does not bind the appellants. It is also contended that the transactions between them were on the basis of principal to principal.

(3.) THE respondent No. 2 in spite of proper service did not file written statement. The respondent No. 2 chose to remain absent throughtout. Therefore, matter was proceeded ex parte against him.