LAWS(NCD)-2001-3-101

ARVIND KUMAR Vs. MANISHA COLD STORAGE PVT LTD

Decided On March 05, 2001
ARVIND KUMAR Appellant
V/S
MANISHA COLD STORAGE PVT LTD Respondents

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 15.7.1999 passed by District Consumer Forum, Ballia in Complaint Case No.46/1998.

(2.) The facts of the case stated in brief are that the complainant kept 180 bags of potatoes on 11.3.1997 and 20 bags of potatoes on 20.3.1997 in the cold storage of respondent. The cold storage charges were Rs.5/- per bag and the complainant paid a sun of Rs.1,000/- and obtained a receipt for the same.

(3.) The complainant was assured that the potatoes will be kept in good condition upto 15.11.1997 after which they will be returned to the complainant. When the complainant contacted the cold storage authorities, he was told that the potatoes have rotten. According to the complainant each bag contained 80 kilograms of potato and the cost of the entire potatoes was Rs.16,000/-. The complainant is entitled to get this much amount along with 24% per annum interest on that amount and a sum of Rs.4,000/- as cost of the bags as well as Rs.2,500/- as cost of the complaint.