MOH. SEIKH SALIM Vs. LAXMI NARAYAN & ORS.

JUDGEMENT

(1.) Petitioner/Opposite Party No.1 being aggrieved by impugned order dated 6.3.2007 passed by State Consumer Disputes Redressal Commission, Chhattisgarh, Raipur (for short, 'State Commission') has filed present petition under Section 21(b) of Consumer Protection Act, 1986 (for short, 'Act').

(2.) Respondent/Complainant has filed a consumer complaint against Petitioner/Opposite Party on the ground, that it purchased a tractor trolley from the petitioner. However, same was not new as its tyres were old and it had certain other functional defects. Cost of trolley was Rs.1,20,000/-. Besides second hand trolley having been supplied to the respondent, agricultural implements were not supplied to him, though cost of these implements amounting to Rs.14,000/-was realized from the respondent.

(3.) Petitioner in its written statement has stated, that he supplied tractor and other material to the respondent who has given certificate of full and final settlement and has taken all the material along with tractor.