RAMESH S PATIL Vs. AJAY AGRO AGENCIES

JUDGEMENT

(1.) This revision petition has been filed against the order of the State Commission Disputes Redressal Commission, Maharashtra, whereby the State Commission allowed the appeal with some modifications.

(2.) The facts in brief which led the complainant to approach the District Forum are as under.

(3.) The complainant in this case purchased a H.M.T. tractor from the opposite parties, which, from the beginning started giving troubles. Dissatisfied with the response of the opposite parties in keeping the tractor trouble free and roadworthy, the complainant approached the District Forum, which by its order awarded Rs. 4,880/- against both the respondents for the expenses incurred by the complainant on account of repairs; a sum of Rs. 12,500/- for the loss caused due to keeping it idle at the workshop; Rs.20,000/- compensation for default in service; Rs. 15,000/- for mental tension, and Rs. 1,000/- for expenses incurred by the complainant before the District Forum in pursuing his case.