ROOPESH KUMAR VERMA Vs. K K TAILORS

JUDGEMENT

(1.) APPEAL No. 1050/02 This appeal is barred by limitation by 60 days. The explanation offered by the appellant is that he could come to know of the impugned order only on 9.8.2002 and thereafter he filed the appeal on 20.8.2002. The appellant was duly represented before the Forum through his Counsel Shri Narendra Pareek. It was for the appellant to have remained in contact with the Counsel and to have known about the progress of his complaint from him. We are not satisfied with the explanation offered for filing the appeal late. However, since the respondent complainant has also filed his Appeal No. 731/2002 for enhancement of the amount of compensation, we felt inclined to hear both the parties on merits. Delay of 60 days in Appeal No. 1050/2002 is, therefore, condoned and both the appeals are disposed of by this common order.

(2.) THE case of Roopesh Kumar Verma, the complainant in his complaint was that on 19.11.1999 he had delivered a suit length to the respondent K.K. Tailors for preparing a suit. The respondent had demanded a sum of Rs. 1,800/ - from him as stitching charges and he had paid a sum of Rs. 1,400/ - to him as advance. The suit was to be delivered to him on 2.12.1999 but the same was not delivered to him on that date. On 7.12.1999 the suit was offered to him by the respondent but that had not been properly stitched and, therefore, the complainant did not receive such suit. The respondent had promised to deliver the suit to him after making necessary modification therein. But the respondent did neither deliver the suit nor return his amount.

(3.) THE D.F. vide its order under appeal accepted the version of the complainant and required the respondent to pay a sum of Rs. 2,400/ - to him with interest @ 10% p.a. from 19.11.1999.