HAKIM SINGH Vs. RAGHUVEER SINGH

JUDGEMENT

(1.) Heard Mr. Praveen Mahajan, Advocate, for the petitioner.

(2.) Aforementioned revision has been filed from the order of State Consumer Disputes Redressal Commission, Uttar Pradesh dtd. 2/8/2018, passed in First Appeal No.794 of 2017 (arising out of order of District Consumer Forum, Agra, dtd. 6/4/2017, passed in CC/243/2007) whereby the complaint was allowed with cost of Rs. 5000.00 and the petitioner was directed to pay Rs. 219900.00 with interest @6% per annum from the date of filing of the complaint till the date of payment and the appeal of the petitioner has been dismissed.

(3.) Raghuveer Singh (the respondent) filed CC/243/2017, for directing Maa Sidhidatri Sheet Grih (the petitioner) (i) to pay Rs. 508600.00, for misappropriation of his potatoes stored in cold storage of the petitioner.