FAIZABAD DISTRICT COOPERATIVE BANK LIMITED Vs. SHIV BHAGWAN

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 21.11.1992 passed by District Consumer Forum, Faizabad in Complaint Case No.134/ 1992.

(2.) The facts of the case stated in brief are that there was an agreement between the complainant and the then Chairman, District Cooperative Bank Limited which took place on 10.8.1970. According to this agreement from September, 1970 to March, 1971 the photographs were to be taken by the complainant. The complainant received running payment between these dates but the final payment has not been done so far. The complainant also deposited a sum of Rs.1,000/- as earnest money and Rs.1,500/- as security money.

(3.) The opposite party in its written version has admitted that agreement and it was also alleged that the running payment was also done in between. It was further alleged that the complainant has no right to sue. It is also alleged that the complaint is barred by time and complainant is not a consumer.