VINAY KUMAR Vs. N D M C

JUDGEMENT

(1.) THE appellant filed a complaint before District Forum alleging that on 6.8.2009 he had parked his vehicle in parking of OP No. 1 in E -Block, Inner Circle, Connaught Place, New Delhi, which is managed by its contractors OP No. 2 and OP No. 3 for a consideration fee of Rs.10 and in lieu of which OPs had issued receipt No. 014571 to the complainant when the complainant returned he found the vehicle missing. He enquired from the OPs but in vain. He immediately reported the matter to the police at PS Connaught Place vide FIR No. 178/2009 and the police has registered a case under Sections 309/406, IPC. The complainant thereafter filed a complaint before the District Forum alleging deficiency on the part of the OP respondents.

(2.) THE District Forum at the preliminary stage of admission dismissed the complaint on the ground that the complainant has not filed the receipt as to show that what amount was paid by him to the OPs for parking the car.

(3.) THAT is what brings the complainant in appeal before this Commission. We have heard Mr. M.S. Bhutaria, Counsel for the appellant in this appeal.