SANTOSH SINGH RAJPUT Vs. SANTOSH PARIHAR

JUDGEMENT

(1.) THIS appeal is directed against order dated 2.9.2008, passed by District Consumer Disputes Redressal Forum, Durg (hereinafter called "District Forum" for short) in complaint case No. 334/07, whereby the appellants have been directed to pay Rs. 10,505 along with cost of litigation of Rs. 1,000 to the respondent within a period of two months from the date of that order, otherwise interest @ 6% p.a. will also be payable.

(2.) BRIEFLY stated facts of the case are that complainant/respondent deposited Rs. 30,000 with the appellant for the purpose of purchase of building materials. Some building materials were purchased by him and after deducting cost of building materials, as per the case of the complainant, Rs.10,505 were payable and had not been paid by the appellants. So a notice was issued and then complaint was filed.

(3.) IN reply of the complaint, it has been asserted by the appellants that total articles which were purchased by the respondent, were valuing more than Rs. 30,000. Bills of Rs. 13,545 have not been produced by the complainant. Nothing was payable by the appellants to the respondent. On these pleadings, point for determination which was framed by the District Forum is as under: