RAJESH KUMAR PANDEY Vs. DISTRICT CONSUMER FORUM

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 12.10.1992 passed by District Consumer Forum, Kanpur Dehat in Complaint Case No.17/1992.

(2.) The facts of the case stated in brief are that the complainant purchased tractor from opposite party No.1, Rajesh Kumar Pandey and paid Rs.25,000/-. Sri Rajesh Kumar Pandey advised the complainant to take loan for the tractor from the bank. The tractor did not work satisfactory, hence the complainant requested the opposite party No.1 to take back the tractor. The tractor was taken back by the opposite party No.1 and a cheque of Rs.25,000/- was given to the complainant. When the cheque was presented for encashment before the bank, it could not to encashed as its payment was stopped by the opposite party No.1 on 17.7.1992.

(3.) Notices were sent to the opposite party who came and applied for time to file the written statement but no written statement was filed, hence the complaint was decided ex parte.