ESCORTS LTD Vs. SHIVAJI TUKARAM PATIL

JUDGEMENT

(1.) The issue in these cases is that the first respondents who were the complainants before the District Forum had paid full amount or part amount towards purchasing of Escorts Tractors were neither given the tractors nor their amount was refunded. Facts in brief :

(2.) The complainants in all the cases are farmers and they have paid money to M/s. Sai Tractors for buying tractors of various specifications from the manufacturer i.e. M/s Escorts Ltd. but the tractors were not delivered to them. The following are the details of payments made :

(3.) The complainants approached the dealer Shri Sai Tractors several times. Some of them had even taken up the matter with the manufacturer for delivery of tractors or for refund but there was no positive response. Cheques given by Shri Sai Tractors towards repayment of money were also dishonoured by the bank.