UNION OF INDIA THROUGH GENERAL MANAGER, WEST Vs. YASH INDUSTRIES NEAR INDUSTRIES AREA, WATER TANK, HINDONCITY

JUDGEMENT

(1.) The present Petition is filed under Section 21 of the Consumer Protection Act, 1986 against the impugned judgment of State Consumer Disputes Redressal Commission, Circuit Bench, Rajasthan, Jaipur (in short, 'State Commission') in Appeal No. 1778/2005 where by the Appeal filed by the Appellant has been dismissed and the order of District Consumer Disputes Redressal Forum, Karauli (in short, 'District Forum') in CC No. 11/2004 has been upheld.

(2.) The brief facts of this case are:

(3.) That the District Forum after hearing arguments of the parties, partly allowed the complaint and ordered that out of both builties, one carton not being given, measuring 32 kg material @ Rs.111/- per kg., Respondents would make payment of Rs.7104/- to the Complainant, along with 6% interest, from 29.04.2003. If any amount has been paid to the Complainant, earlier, the same is to be adjusted and Rs.200/- will be paid towards cost of litigation. The aforesaid amount to be paid within two months.