GHANSHYAM SINGH Vs. AJAY KUMAR

JUDGEMENT

(1.) This is a revision against the order dated 13.1.2000 passed by District Consumer Forum-I, Agra in Complaint Case No.95/1996.

(2.) Notice was sent to the respondent but none was present on his behalf, therefore the Counsel for the revisionist was heard and judgment was reserved.

(3.) We have gone through the record in the light of the arguments advanced by learned Counsel for the revisionist. The main thrust was put on the facts that the respondent belongs to Mathura and also carries his business of Jewellery and Ornaments of Gold and Silver. The complainant handed over some gold to the opposite party alongwith a cheque of Rs.25,000/- on 6.1.1992 for preparation of some ornaments. Later on a sum of Rs.2,000/- was also paid to the opposite party on 17.2.1993. Inspite of several requests and reminders the opposite party neither handed over the ornaments nor refunded the money, hence a claim was lodged before the District Consumer Forum, Agra.