IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 6530   OF  2010

(Arising out of SLP(C) No.21759/2009)

MALLIKARJUN                               Appellant(s)

                    :VERSUS:

RAJASHREE AGRO SERVICE & ORS.             Respondent(s)

O R D E R

Leave granted.

We  have  heard  the  learned  counsel  for  the  

appellant.

The appellant has, admittedly, received a sum of  

Rs.1 lac as compensation besides repairing of the tractor  

free of costs,  in pursuance to the orders of National  

Consumer Disputes Redressal Commission.  

We have carefully perused the impugned judgment  

passed  by  the  National  Consumer  Disputes  Redressal  

Commission,  New  Delhi.   In  our  considered  view,  no  

interference is called for. This appeal being devoid of  

any merit, is accordingly dismissed.  

-2-

Pursuant  to  the  directions  of  this  Court,  the  

appellant had deposited Rs.2 lacs with the Registrar of  

this Court, which was invested in fixed deposit in a  

nationalized bank. The Registry is directed to handover  

the said amount, with interest, to the appellant within  

two  weeks.  

.....................J (DALVEER BHANDARI)

.....................J (Dr. MUKUNDAKAM SHARMA)

New Delhi; August 10, 2010.