SUDAMA PRASAD Vs. GOMTI PRASAD

JUDGEMENT

(1.) None appears for the respondents.

(2.) Respondent No.1/Gomti Prasad and respondent No.2/Munnilal Dwivedi have been served notice on 05/05/2017.

(3.) The respondents are the complainants are brothers. Allegedly an amount of Rs.6,300/- was received by Sudama Prasad, the petitioner and Mahaveer (his brother) towards compensation due to the damage of crop due to "Pala" (a type of bad weather).