NAVNEET JHA Vs. MAGMA SHRACHI FINANCE LIMITED

JUDGEMENT

(1.) THIS appeal is directed against order dated 27.7.2012, passed by District Consumer Disputes Redressal Forum, Kabirdham/Kawardha (C.G.) (henceforth "District Forum") in Complaint Case No. 04/2012. By the impugned judgment, the learned District Forum, has dismissed the complaint of the complainant/appellant and awarded a sum of Rs. 2,000 to the O.P./respondent as cost of litigation and Advocate fees from the complainant/appellant. Briefly stated, the facts of the case of the complainant/appellant before the District Forum are as under:

(2.) O .P./respondent filed his written version before the District Forum and denied the allegations levelled by the complainant/appellant in the complaint and averred that the O.P./respondent is a financer and according to Hire Purchase Agreement the financer/O.P. has become owner of the vehicle and purchaser is simply a bailee "(Hindi matter omitted)" of the vehicle. The O.P./respondent sent notice to the complainant/appellant before referring the matter to the Arbitrator and the matter was referred to the Arbitrator and award was passed on 16.7.2011 by the Arbitrator. Copy of the award has also been sent to the complainant/appellant by registered post.

(3.) LEARNED District Forum, after, appreciation of the materials available before it, has dismissed the complaint of the complainant/appellant and awarded a sum of Rs. 2,000 to the O.P./respondent as cost of litigation and Advocate fees from the complainant/appellant.