RAMGARH SUGAR MILLS Vs. RAM NARESH PRASAD CHAURASIA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 18.5.1999 passed by District Consumer Forum, Kushinagar in Complaint Case No.254/1999.

(2.) The facts of the case stated in brief are that the complainant had transported sugarcane at the place of opposite party/appellant for which a sum of Rs.2,43,784/- was to be paid, out of which a sum of Rs.1,62,687/- has been paid. Inspite of repeated reminders the balance amount has not been paid.

(3.) The opposite party in its written version has alleged that the complainant is a contractor and hence he is not a consumer. The question of jurisdiction has also been raised.