PUNJAB TRACTORS LTD Vs. P SANGHASENA

JUDGEMENT

(1.) REVISION PetitionNos. 181/2007 and 182/2007 have been filed by the Punjab Tractors Ltd. (hereinafter referred to as the 'Petitioner') against the order of the State Consumer Disputes Redressal Commission, Karnataka (hereinafter referred to as the 'State Commission') in Appeal Nos. 839/2006 and 840/2006 in favour of P.Sanghasena and Madamma, respectively (hereinafter referred to as the 'Respondents'), who were the original complainants before the District Forum in two different complaints.

(2.) SINCE , the complaints are more or less similar in both cases, the revision petitions will be discussed and disposed of by a common order.

(3.) THE facts of the case are that Respondents had paid Rs. 6,38,000 and Rs. 6,07,256, respectively, through demand drafts to Sapthagiri Tractors (Respondent Nos. 2 and 3), authorized Tractor dealers for purchasing Tractors manufactured by the Petitioner. A