MANOJ KUMAR Vs. DIAMOND CEMENTS

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 20.10.1993 passed by District Consumer Forum, Etawah in Complaint Case No.120/ 1993.

(2.) The facts of the case stated in brief are that the complainant has alleged that he paid a sum of Rs.5,000/- on 15.10.1988 for taking cement agency. The amount was deposited through Bank Draft as security, the receipt of which was issued on 24.10.1993. After some time the complainant had to close the agency business and he applied for refund of the security deposit. The complainant has alleged that a sum of Rs.3,937.50 was due against him on account of the price of the cement and after that the rest amount was to be paid to the opposite party. Registered letter dated 17.7.1992 was sent to the opposite party Diamond Cements for refund of the amount but the same was not returned even after formalities were completed.

(3.) The opposite party appeared before the District Forum and applied for adjournment but on the adjourned date nobody appeared. Therefore, the learned District Forum decreed the claim of Rs.1,062.80 along with 12% per annum interest.