ZONAL MANAGER Vs. MAHAVIR TRADING COMPANY

JUDGEMENT

(1.) THIS is an appeal against the order of District Forum Aurangabad dated 13-4-1992 passed in Complaint No. 185 of 1992.

(2.) A complaint was made by M/s. Mahavir Trading Company (Oil Mill) through its partner against the Maharashtra State Co-operative Cotton Growers Marketing Federation Ltd., claiming the excess amount paid towards the purchase of goods and penalty therefor while purchasing the cotton seeds. The complaint is running Oil Mill and from time to time purchased the cotton seeds from the opposite party. In such purchase transactions according to the complainant on 10-5-1991 and 17-5-1991 he purchased 1862 quintals of cotton seeds from the opposite party as per terms and conditions of auction and amounts towards price and penalty were to be paid within 18 days from the purchase and in case of failure to do so, time was to be extended for 7 days. However, the complainant paid the amounts towards price and penalty after the period of 38 and 31 days respectively, and therefore, the complainant has claimed in that complaint of Rs. 60,577/- towards price and penalty with 18% interest and Rs. 10,000/- towards the compensation. The District Forum Aurangabad allowed the claim and passed impugned order with direction to opposite party to pay Rs. 60,577/- with 18% interest to the complainant within six weeks.