S.M. EINT (BRICK) UDYOG Vs. SHEORAJ SINGH

JUDGEMENT

(1.) This revision petition has been filed under sec. 58 (1)(b) of the Act 2019 in challenge to the Order dtd. 23/1/2023 of the State Commission in appeal no. 23 of 2022 arising out of the Order dtd. 24/12/2021 of the District Commission in complaint no. 11 of 2021.

(2.) We have heard the learned counsel of the petitioner and have perused the record including inter alia the Order dtd. 24/12/2021 of the District Commission, the impugned Order dtd. 23/1/2023 of the State Commission and the petition.

(3.) The Complainant has been filed with the grievance which appears to be like this. The Complainant (Respondent herein) required the bricks for construction of his house and in that connection had contacted the Opp. Party (Petitioner herein). The brick rate was settled at the rate of Rs.2600.00 per thousand .The Complainant deposited Rs.21,000.00 with the Opp. Party and in lieu of the same, the Opp. Party issued a challan/receipt in the form of acknowledgement which has been adduced in evidence and which contains the details of the transaction like the name of Complainant, village name, amount of money, rate of bricks, Tin and signature etc. Without entering into the narration in any further details which have already been dealt with and enumerated in the orders passed by two fora below, the long and short of the grievance of the Complainant is that the bricks were never delivered to him and his money too has been unfairly and unduly retained by Petitioner / Opp. Party.