DISTRICT SUPPLY OFFICER, TONK Vs. KANOI OIL MILLS

JUDGEMENT

(1.) THIS appeal has been filed by the appellants against the order dated 23.10.1996 passed by the District Forum, Tonk in Complaint Case No. 85/95, by which the complaint of the respondent was allowed in the manner that appellants were ordered to pay Rs. 2,000/ - as compensation and Rs. 250/ - as cost of litigation to the complainant respondent on the ground that the certified copy of the order was issued late by the appellants to the complainant respondent.

(2.) IT may be stated here that the complainant respondent had filed a complaint before the District Forum, Tonk with the allegation that an application was moved by him for obtaining certified copy of an order dated 21.8.1995 passed by appellant No. 1 on the same date i.e., on 21.8.1995 and the same was not supplied to him upto 25.8.1995 and the same was supplied on 26.8.1995 and for that delay compensation was claimed.

(3.) NO reply was filed by the appellants before the District Forum.