VIDYA DEVI WAREHOUSE Vs. MAHENDRA SINGH YADAV

JUDGEMENT

(1.) THE complaint filed by the present respondent was dismissed by the District Forum on the ground that the matter can be adjudicated by a competent Court by leading elaborate evidence and it is not possible for the Forum to adjudicate deficiency in service in view of the complicated facts of the case. The District Forum further held that it is open to the complainant to initiate proceedings against the OP either in civil or criminal Court. This order was passed after recording affidavit evidence on behalf of both sides. This order was challenged before the State Commission.

(2.) THE State Commission, on the basis of evidence on record, came to the conclusion that the OP had not delivered 136 bags and in order to create evidence of delivery the OP had fabricated certain documents. The State Commission accordingly allowed the appeal and directed OP to pay a sum of Rs. 3,00,340 with 6% p.a. interest from the date of order. This order is subject matter of challenge in this revision.

(3.) WE have heard the learned Counsel appearing for the parties finally in the matter at the admission stage itself after they were informed of the same.