ARUN KUMAR SINGH Vs. GOPAL ORAON

JUDGEMENT

(1.) PETITIONER was the opposite party before the District Forum in a complaint filed by the respondent. Respondent complained that he had purchased a tractor from the petitioner which he could not ply as relevant registration papers were not given to him by the petitioner. In spite of service petitioner did not appear before the District Forum. Complaint of the respondent was allowed and petitioner was directed to refund the price of the tractor amounting to Rs. 4,90,000/- including the interest incurred by the complainant for not repaying the loan taken from the Bank to purchase the tractor. Liberty was given to the petitioner to take back the tractor on payment of the amount as ordered. Two months' time was given failing which the petitioner was to make further payment of interest @ 12% per annum.

(2.) PETITIONER took the matter in appeal to the State Commission. There he did not appear. State Commission after considering the whole aspect of the matter affirmed the order of the District Forum and dismissed the appeal. We do not find it is a fit case for us to exercise our jurisdiction under Clause (b) of Section 21 of the Consumer Protection Act. This revision petition is dismissed.