SRI GOUTAM GHOSH Vs. SRI MAHIM CHATTERJEE

JUDGEMENT

(1.) The complainant filed a complaint case before the learned State Consumer (sic) Redressal Commission, West Bengal for enforcement, of an agreement (sic ) between the parties. The agreement which was sought to be enforced (sic) executed on 1st July, 1996. Since the said agreement was executed by the (sic) on an insufficiently stamp document, the Petitioner herein filed an application before the learned State Commission for impounding the said document.

(2.) Admittedly, the said document was produced by the complainant before the learned State Commission on 27th January, 2005 along with an authenticated copy thereof. The learned State Commission, after comparing the authenticated copy of the said agreement with the original agreement, returned the original agreement to the complainant and the authenticated copy was retained with the record.

(3.) Since the original agreement for sale has not been produced by the complainant before the learned State Commission subsequently, the learned State Commission rejected the Petitioner's prayer for impounding the said document.