PRABHU AGRO INDUSTRIES Vs. DATTA SONBA MADAVI

JUDGEMENT

(1.) We are proceeding to dismiss this appeal at the stage of admission itself as we do not find any justifiable ground to interfere with the findings of the District Forum impugned in this appeal.

(2.) The appellant herein are the original O. P. No.2 in C. No.381/1999 on the file of District Forum. Yavatmal and being aggrieved by the order dated 17.8.2000 passed by that Forum, they have approached this Commission in the appeal herein. It is to be stated that vide impugned order, the District Forum has jointly and severally ordered and directed the appellant herein and the respondent No.2 herein who are respectively opposite party Nos.1 and 2 in the said complaint to pay a sum of Rs.4,931/- to the complainant/the respondent No.1 herein towards the repairing of the trolley and Rs.3,000/- towards mental agony and Rs.250/- towards cost of the proceedings. It is further ordered that either the appellant herein who are the manufacturers substitute the new trolley to the complainant or repair the one which has already been supplied.

(3.) Brief facts on perusal of the material available before us in particular the order impugned herein, it is noticed that the respondent No.1/complainant by availing of the assistance of the respondent No.2 M. S. Coop. Tribal Development Corp. Ltd. , Nasik, purchased the trolley from the appellant who are the manufacturers. The financial assistance was managed by the respondent No.2. The complainant being Advasi is eligible and entitled to avail of the Scheme of the Government implemented through the respondent No.2 and which was subsidised, the scheme appears to have been assisted by Government by making the loan available at concessional rate. The complainant availed of the said concessional facility made available and procured the trolley from the appellants herein.