GHILU RAM Vs. ESCORTS LTD

JUDGEMENT

(1.) REQUEST for adjournment on behalf of the respondent is declined. In this case while issuing notice we passed the following order :

(2.) AFTER hearing the learned Counsel for the respondent, we are of the view that a sum of Rs. 10,000/- each by the appellant and manufacturer should be paid to the complainant by way of compensation as the tractor was in-operative for a number of years. Revision Petition is disposed of. Revision Petition disposed of.