INDIAN FARMERS FERTILIZERS COOPERATIVE LTD Vs. INDERJEET BHARDWAJ

JUDGEMENT

(1.) This Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986 (the 'Act 1986'), in challenge to the Order dated 18.07.2012 of The State Consumer Disputes Redressal Commission, U. P. (the 'State Commission') in F.A. No. 1202 of 2005, arising out of the Order dated 20.06.2005 in C.C. No. 528 of 2004 of The District Consumer Disputes Redressal Forum, Bulandshahar (the 'District Forum').

(2.) Learned Counsel for the Petitioner, IFFCO, made her arguments.

(3.) Briefly, the District Forum vide its Order dated 20.06.2005, arriving at the findings that the Opposite Parties had been deficient in service by stopping supply of urea to the Complainant, directed the Opposite Parties to ensure supply of urea to the Complainant within 15 days of receiving in advance the value of the urea vide bank draft and awarded Rs. 5,000/- to the Complainant as compensation and Rs.1,000/- as cost of litigation, to be made good within 45 days, failing which it will carry interest at the rate of 9% per annum.