RAJENDRA KHAJANCHI Vs. REVTI SATISH BANDAWAR

JUDGEMENT

(1.) Heard Mr. Khajanchi in person. The respondent is absent. Mr. Khajanchi has placed on record the written argument on his behalf.

(2.) We have gone through the argument placed on record. The point raised by Mr. Khajanchi about the jurisdiction which was also raised before the District Forum, Chandrapur. The other point which raised by the appellant is that the cheque was given to Mr. Bandawar but not in the name of Dr. Revati Bandawar. The appellant has also contended that there was a transaction between Mr. Bandawar and Dr. Revati Bandawar. But both the transactions are looked after by Mr. Bandawar and on good faith the cheque was issued in the name of Mr. Bandawar. This contention of the appellant has been duly considered by the District Forum. The contention raised by the respondent as regards the claim and the damages to the extent of Rs. 33,000/- has been negatived by the District Forum. The District Forum has directed to pay an amount of Rs. 5,000/- together with interest towards the damages. The District Forum has further directed to pay an amount of Rs. 5000/- towards damages and Rs. 1000/- towards mental agony and torture and Rs. 500/- as costs.

(3.) The appellant has placed on reliance of the various decisions of C.P.J. which deal with the difference aspects of subject matter as to whether there is less calculation or cost of the present matter. Therefore, this issue will not come in picture of this case. The appellant has also relied on the decision of C.P.J. wherein the debenture holder has been able to make application for the debenture and pay the amount for the purchase of the purchase of the shares in different thing. The amount has been received in the present case towards the purchase of the shares and therefore the ratio as stated above in this case will not come to the rescue of the appellant. Considering all these aspects and the view taken by the District Forum, Chandrapura, we are not inclined to interfere with the order of the District Forum. Therefore, this appeal fails and stand dismissed. No order as to costs