(1.) THIS appeal, under Section 15 of Consumer Protection Act, 1986, is directed against the order dated 22.12.2003 in Complaint No. 01/2001 by District Consumer Disputes Redressal Forum, Durg (hereinafter called the 'District Forum' for short) directing the respondents to pay to the complainant/appellant compensation of Rs. 10,000.
(2.) INDISPUTABLY the complainant/appellant purchased Sonalica Tractor from respondent No. 1, manufactured by respondent No. 2. It was alleged by the complainant that there were defects in the tractor as a result of which it started giving trouble. He approached the dealer -respondent No. 1 for repairs thereof, but they have not taken due care and took unreasonably long time in its repairs, resulting in detention of the tractor for a period of about 10 months as detailed in complaint as also in the impugned order. He prayed in the complaint that compensation of Rs. 4,20,000 be awarded as against the respondents.
(3.) THE District Forum in the impugned order held that respondent No. 1 was guilty of deficiency in service inasmuch as it unnecessarily detained the tractor from 14.2.2000 to 1.11.2000 and, therefore, the complainant was deprived of the use of the tractor for the above period. Accordingly compensation of Rs. 10,000 was awarded.