KANHAIYALAL RAWAT Vs. DEALER ANGAD TRACTOR

JUDGEMENT

(1.) Shri Kanhaiyalal Lal Rawat, the complainant, purchased one tractor from Maa Chandi Tractors, Navkar Parisar, Pulgaon Road, Durg through Shri Narendra Kumar Chandrakar dealer from Angad Tractors on 20.11.2007. The said tractor was financed by Durg Rajnandgaon Gramin Bank, Branch Gurur. The complainant felt that the tractor was of old model. Shri Narendra Kumar Chandrakar gave a written statement that the tractor, which was given to the complainant, was of new model. It was also mentioned that if tractor was found to be of old model then the opposite party will give new tractor to the complainant otherwise legal action may be taken against him. He gave the warranty of two years. The complainant was informed that the tractor was of 2007 model. However, it is transpired that the tractor was of 2003 model. The OP cheated the complainant and did not give the caze wheel worth Rs.9,500/- and Riper costing Rs.56,000/- though the amount was given to him. The vehicle was defective from the very start. It was repaired and dealer, Shri Narendra Kumar Chandrakar promised that he would change the vehicle but the needful was never done. The petitioner had to suffer huge loss in agriculture. Notice was also given for replacement of the vehicle on 3.2.2008 but it was replied only on 15.12.2008 wherein the claim of the complainant was denied. Consequently, the complainant filed a case before the District Forum claiming Rs.3,13,000/-, costs of the tractor, loss of agriculture in the sum of Rs. 2 lakh, Rs.3000/- as costs of the suit, total amount being Rs.5,16,000/- alonwith 13% interest from the above said opposite party.

(2.) The OP contested this case. The main plea taken by it is that the case is barred by time, which was filed on 22.3.2010 without any application for condonation of delay.

(3.) We have heard the learned counsel for the parties. Learned counsel for the petitioner/complainant has placed reliance on the following documents. The written statement made on Indian Non-Judicial Stamp Paper in the sum of Rs.50/- appears to be a crucial document, which mentions about the following statement: