LAWS(RAJCDRC)-2009-1-8

DISTRICT TRANSPORT OFFICER Vs. MANOJ SINGH

Decided On January 06, 2009
District Transport Officer Appellant
V/S
MANOJ SINGH Respondents

JUDGEMENT

(1.) THIS appeal arises out of the order dated 6.11.2007 passed by the learned District Forum, Jodhpur whereby the appellants were directed to pay to the complainant a sum of Rs. 74 overcharged from the complainant as a Tax along with Rs. 3,000 as compensation and Rs.1,000 as cost of litigation.

(2.) WE have perused the impugned order. The allegation of the complainant has been that the Transport Department instead of charging Rs.1,600.55, charged a sum of Rs.1,675. Thus alleging the deficiency in service on the part of the appellants, the complainant claimed refund of the amount plus compensation and cost of litigation.

(3.) WE have given due consideration to the arguments raised by both the sides.