BHUPESHWAR ENTERPRISES Vs. NATIONAL INSURANCE COMPANY LTD

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.20/ 255/92.

(2.) The facts of the case stated in brief are that the Government had floated a Jawahar Rojgar Yojana for rearing the fishes and granted a sum of Rs.1,27,275/- to Gaon Sabha for this purpose. This amount was to be spent on the development of village. The opposite parties 1 to 6 and 8 did not spend the amount correctly and misappropriated or misdirected the amount for other purposes. When this came to the light, the complaint was lodged with the concerned officers. The matter was investigated and directions were issued for appropriate action.

(3.) It has also come to the light that sum of Rs.95,000/- has been deposited in the account of Gram Sabha. It is further alleged that on enquiry conducted by Jila Panchayat Raaj Adhikari, an embezzlement of Rs.41,992.30 was detected.