DIRECTOR MAA CHAMUNDA COLD STORAGE Vs. HARINARAYAN

JUDGEMENT

(1.) The case of the complainant-respondent is this. He had kept 505 bags of potatoes, weighing 314 quintals and 15 kgs. valued at Rs.2,51,201 in the cold storage, Maa Chamunda Cold Storage, petitioner-opposite party. The petitioner charged Rs.10 per bag as storage charges. The balance was to be paid at the time of taking back potato bags. It is alleged that when he went to take back the potatoes in August, 2008, he found that majority of the potatoes had decayed and some potato bags were missing from the lot. He complained that he should be compensated for the loss but his request fell on deaf ears. Consequently, he filed a complaint with the District Forum with the prayer that he be granted compensation amounting to Rs.2,51,320/- plus Rs.48,680/- towards mental agony, total being Rs. 3 lakhs.

(2.) The District Forum dismissed the complaint. The District Forum was pleased to hold:

(3.) Aggrieved by that order, complainant preferred an appeal before the State Commission. The State Commission reversed the order passed by the District Forum and granted compensation in the sum of Rs.1.5 lakh.