RAGHAVENDRA AUTOMOBILES Vs. K M BAKKESH

JUDGEMENT

(1.) There is a delay of 28 days in filing this revision petition. It is submitted by the petitioner in the application for condonation of delay that the delay is neither intentional nor deliberate but owing to circumstances beyond the control of the petitioner. The circumstances given in the application are not convincing at all and hence this revision petition can be dismissed on this ground alone. However, we have heard learned Counsel for the petitioner on merits also.

(2.) Petitioner herein was the OP before the District Forum and the respondent was the complainant. Briefly stated, the complainant purchased Swaraj 735 FE Tractor from the petitioner on 30.7.2007 for a consideration of Rs. 4,10,445 but the OP issued bill only for Rs. 3,96,459 thereby collected an excess amount of Rs. 13,986. It is the case of the complainant that because of this discrepancy in the bill, he could not get the benefit of subsidy from the Government even though was entitled for it. Having failed to get the response to his legal notice, the complainant filed a consumer complaint before the District Forum in respect of deficiency on the part of OP including unfair trade practice.

(3.) The State Commission while dismissing the appeal of the petitioner has recorded the following reasons in support of its finding: