MALLIKARJUN Vs RAJASHREE AGRO SERVICE .
Bench: DALVEER BHANDARI,MUKUNDAKAM SHARMA, , ,
Case number: C.A. No.-006530-006530 / 2010
Diary number: 22314 / 2009
Advocates: SUDHANSHU S. CHOUDHARI Vs
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.