NILAMBAR MISHRA Vs. A K DUTTA

JUDGEMENT

(1.) -THIS Revision Petition is preferred by the Original Complainant, Nilambar Mishra and Anr. being aggrieved by the judgment and order dated 29. 4. 2002 in First Appeal No. 529 of 1996 passed by the State Commission, Cuttack, Orissa.

(2.) BRIEF facts of the case are: the Revision Petitioner purchased a Mitsubishi Shakti Power Tiller for Rs. 42,582. 80 Paise after availing subsidy of Rs. 10,000 and obtaining bank loan on 28. 11. 1990. The power tiller is manufactured by the opposite party Nos. 3 and 4, who are representative and the Area Sales Officer of V. S. T. Tillers and Tractors Ltd. , Bangalore respectively. Opposite party Nos. 1, 2 and 5 are Regional Manager, Additional Regional Manager and Managing Director of Orissa Agro Industries Corporation, Bhubaneswar, opposite party No. 6 is Branch Manager, State Bank of India. The State Commission, Orissa by order dated 9. 5. 2000 deleted opposite party No. 6.

(3.) THE power tiller was purchased by taking loan from State Bank of India, Simulia with 12% compound interest. Agro Industries Corporation, Bhadrak (OAIC for short) were the agents of manufacturers of V. S. T. tillers and they gave demonstration of the power tiller at the Complainant's village.