JAGDISH PRASAD Vs. RAM ADHAR YADAV

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 25.7.1992 passed by District Forum, Sonbhadra in Complaint Case No.7/1991. Briefly stated the facts of the case are that the complainant applied for taking 5 H. P. connection on 31.3.1991 by depositing Rs.1,000/-. The receipt was to be given on next day as that was Sunday on 31.3.1991. A letter was given by opposite party for connection but electric connection has not been given to complainant inspite of several requests made by him to the opposite parties. Thereafter the complainant has filed the complaint praying for refund of amount along with compensation of Rs.8,400/-.

(2.) The opposite parties contested the claim lodged by complainant and alleged that no amount has been paid by complainant.

(3.) The parties led their evidence before Forum. The District Forum after consideration the facts of the case came to the conclusion that complainant is unable to prove the deposit of the amount with opposite parties and rejected the claim of complainant.