SHALIMAR COLD STORAGE Vs. PAWAN KUMAR SRIVASTAVA

JUDGEMENT

(1.) Appellants which were the Opposite Parties before the State Commission have filed this Appeal against the judgment and order dated 09.02.06 passed by the State Consumer Disputes Redressal Commission, Bihar (in short, 'the State Commission') in Complaint No. 18/99 wherein the State Commission allowing the complaint has directed the Appellants to pay a sum of Rs.6,38,200/- being the cost of the potatoes to the Respondent/Complainant apart from Rs.500/- as costs.

(2.) FACTS:-

(3.) Appellants, on being served, put in appearance and filed their written statement resisting the complaint, inter-alia, on the grounds; that the potato seeds stored were collected by one Sudhakar Upadhyay on 15.11.98 on behalf of the Respondent; that against the storage of potatoes, the Respondent had taken a loan of Rs.10,000/- along with, Sudhakar Upadhayay who had taken a loan of Rs.12,000/-; that the Respondent in the legal notice sent to the Appellants had made a demand of only Rs.97,200/- which included cost of potato, compensation and the transportation charges.