KRIPA SHANKAR SHUKLA Vs. PARSHURAM CHUAHAN

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 17.4.1997 passed by District Consumer Forum, Deoria in Complaint Case No.269/1992.

(2.) The facts of the case stated in brief are that the complainant purchased from opposite party bricks for which he advanced a sum of Rs.3,000/- on 6.8.1991 and Rs.8,000/- on 4.12.1991 at the rate of Rs.500/- per 1000 bricks. For this advance payment two receipts were issued by the Clerk of the brick kiln Sri Ram Bachan. The opposite party/appellant has not delivered the bricks and has also not returned the money. Hence the complainant filed this complaint.

(3.) The opposite party in its written version has alleged that these receipts were not issued by his Clerk. It is further alleged that Sri Ram Bachan was never his Munshi (Clerk ).