RAM PRATAP Vs. DISTRICT CANE OFFICER

JUDGEMENT

(1.) This appeal has been filed by Sri Ram Pratap, r/o Village Narainpur, Distt. Kusinagar against the judgment and order passed by District Consumer Forum, Kusinagar on 23.3.2000 in Complaint Case No.841 of 1999.

(2.) The complainant who is the appellant also in this appeal, filed a claim before the District Consumer Forum concerned that he has been supplying sugarcane to the Sugar Mill of Bhatni, Distt. Deoria. The sugarcane on his account was delivered to the Sugar Mill through his nephew Anirudh but the payment for the sugarcane supplied to the Mill has not been made to him and the said payment has been held by the opposite parties. The complainant has, therefore, prayed before the Forum that the payment of the sugarcane price be made in his favour for the supply of sugarcane which was made through the above nephew Anirudh. The opposite parties before the Forum are District Cane Officer, Deoria; Deputy Cane Commissioner, Deoria; Cooperative Sugarcane Development Society, Bhatni; and the Manager of Bhatni Sugar Mill. The District Consumer Forum after hearing the parties, passed an order that the payment in respect of sugarcane supplied to the Mill should be made by the opposite parties to Anirudh and not to the complainant and in case the complainant feels that the sugarcane was his, he could approach the appropriate Civil Court for recovery from his nephew Anirudh.

(3.) Aggrieved against the order of the learned District Forum, the complainant has come in appeal and has challenged the correctness of the order passed by the District Forum.