RAJ GURU TRACTORS Vs. SAT NAM SINGH

JUDGEMENT

(1.) DELAY of one day in filing revision petitions No.3969/2006 and 3970/2006 is condoned.

(2.) SINCE all the three petitions are against the same order dated 8.9.2006 passed by the Madhya Pradesh State Consumer Disputes Redressal Commission, Bhopal ("State Commission" for short) and are in respect of the same complaint bearing No.47/2005, the three revision petitions have been considered together and shall stand disposed of by this common order.

(3.) SRI Sat Nam Singh is the original complainant who has been impleaded as respondent No.1 in Revision Petition No.3843/2006 and 3949/2006 and as respondent No.2 in Revision Petition No. 3970/2006. Raj Guru Tractors, petitioner of RP No.3843/2006 was opposite party No.1 before the District Forum, Mahindra and Mahindra Ltd., petitioners of RP No.3969/2006 and 3970/2006 were opposite party No.2, State Bank of Indore was opposite party No.3 and M/s Singhakhedi Tractors were opposite party No.4 before the District Forum. In RP No.3843/2006, the petitioner/OP No.1 has impleaded only the complainant and OP No.2 as respondent No.1 and respondent No.2 respectively in the array of respondents. For the sake of convenience of reference, the parties have been referred to according to their status before the District Forum.