SHIV SHAKTHI BIO-PLANTEC LTD. Vs. FANINDRA CHAUDHARY

JUDGEMENT

(1.) THIS appeal preferred by the appellant/O.P. against whom award of Rs. 14,754 has been passed by the District Consumer Disputes Redressal Forum, Raigarh on the basis of complaint filed by the respondent.

(2.) THE facts of the case are that the respondent/complainant is regular customer of Shiv Shakti Bio -Plantec Ltd. and he was purchasing teakwood seeds from the appellant from 1998 -99 till now. At the relevant time Anup Agrawal and Praveen Kumar were working as Manager of the appellant company who contacted the respondent/complainant and promised him to provide medicinal seeds -Safed Musli telling that this will provide a lot of profit to the complainant. On this assurance and on the demand of the officers of the appellant company Rs. 10,000 were paid by the respondent to them regarding which they issued written receipt. Later on persistently complainant demanded supply of the seeds but no supply was made by the appellant and only assurances were given. On 9.6.2006 again an amount of Rs. 254 was demanded, on the pretext that seeds would be supplied through registered post and this amount would be required for postal charges, and another receipt was given in this regard by the officers of the appellant company. But even after obtaining that amount seeds were not supplied. Ultimately, written notice was given by the complainant and thereafter complaint was filed before the District Forum with the grievances that on the assurance of the officers of the appellant, land was also kept vacant for sowing those seeds which were to be provided by the appellant. In all Rs. 15,000 were demanded by way of compensation due to loss occurred on account of non -supply of seeds and Rs. 10,254 which were paid in advance and Rs. 5,000 for mental agony and Rs. 3,000 by way of cost.

(3.) DISTRICT Forum, after considering the complaint and the material produced by both parties ultimately awarded an amount of Rs. 14,754 to the complainant, and appellant/O.P. was directed to pay the amount within a period of one month.