RAMADHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellant has preferred the appeal against the judgment and decree dated 11.1.1996 passed by the learned IInd Additional District Judge, Sidhi in Civil Suit No.6-B of 1993 whereby the suit filed by the appellant was dismissed with costs.

(2.) THE appellant/plaintiff has moved a civil suit before the trial Court that he participated in the auction of some timber and he deposited a sum of Rs.20,650/- in the office of respondent no.2. Confirmation of auction was to be received from Conservator of Forest, Rewa and after confirmation of that auction the appellant was to deposit remaining 75% amount. No notice has been received by the applicant and thereafter, it was informed that since the appellant could not deposit the remaining 75% amount of the auction, sale was canceled and amount which was deposited by the appellant was forfeited. The appellant/plaintiff has sought for withdrawal of that amount along with compensation etc.

(3.) THE learned Additional District Judge after framing of the issues and after considering the evidence adduced by the parties dismissed the suit.