NITIN VIJAYRAO KOTTAWAR Vs. ASLAM SALAM SHEIKH

JUDGEMENT

(1.) This Revision Petition has been filed by the petitioner against the order dated 04.05.2017 passed by the State Commission in FA/13/194.

(2.) Brief facts of the case are that the petitioner/complainant purchased first, a Tractor from the opp.party/respondent and then, a Trolley from the same opp.party. As per the complainant, there was no dispute regarding the Tractor, however, the dispute arose for the Trolley when it was taken by the Opp.party's mechanic for removing the defects and getting registration from the RTO. It is the case of the complainant that the Trolley was not returned despite repeated requests. Then he filed a consumer complaint before the District Forum, bearing No. 07/2012.

(3.) The District Forum, however, vide its order dated 03.10.2013 partly allowed the complaint and ordered for refund of Rs.1,00,000/- , along with interest @ 12% p.a., to the Complainant.