CHINTA MANI JAIN Vs. PRAMOD KUMAR JAIN

JUDGEMENT

(1.) SHORT facts of the case are that the complainant appellant hired a bus for carrying marriage party of his son on 22.1.2007, from Delhi to Agra and back on 24.1.2007. The amount agreed between the two was Rs. 16,250 out of which the complainant paid to the OP Rs. 2,000 in advance while the remaining amount of Rs. 14,250 was to be paid on the return of the marriage party from Agra. OP had issued a receipt No. 115 dated 24.11.2006 with regard to this agreement. Complainant s grouse is that the OP did not provide him the bus as agreed and also refused to make alternate arrangement and, therefore, the complainant had to hire six vehicles on payment of Rs. 4,500 each spending in all Rs. 27,000 for to and fro of the marriage party.

(2.) COMPLAINANT thereafter filed a complaint before the District Forum against the OP with a prayer that the OP be directed to pay him Rs. 1,00,000 as compensation and also the litigation costs.

(3.) THE OP opposed the claim of the complainant and filed the written statement pleading that complainant was required to supply list of passengers with their names and addresses along with the wedding card, for obtaining him the permit to travel outside Delhi, which was agreed, but the complainant did not do so, and therefore there is no deficiency in service on the part of the OP. The OP denied of engaging six vehicles by the complainant for Rs. 4,500 each, for carrying the marriage party.