RAM SINGH Vs. INDERJEET AHUJA

JUDGEMENT

(1.) THE appellant was allotted a site by MCD for the purpose of parking of vehicle on licence basis. The respondent parked his Maruti van on 28.7.1997 at about 11.00 a.m. after payment of Rs. 10 and obtained a receipt No. 3596. However, when he went to collect the van in question in the evening, he was shocked to find that his vehicle was missing.

(2.) ON account of deficiency in service, the appellant vide impugned order dated 12.10.1999 has been directed to pay Rs. 1,00,000 though the respondent has claimed the value of the car at Rs. 1,87,000 alongwith 12% p.a. interest from the date of parking till realization and Rs. 1,000 as cost of litigation.

(3.) THROUGH this appeal, he has assailed the impugned order by taking the plea that he was actually a contractor of parking site of MCD at Mori Gate whereas the vehicle in question was parked at Kashmere Gate, Delhi and thus there was no relationship between him and the contractor and this is apparent from the receipt of parking produced by the respondent showing that the vehicle was parked at Kashmere Gate he was wrongly held guilty for deficiency in service.