S JAMBULINGAM Vs. MOHAMMAD ABDUL QADER

JUDGEMENT

(1.) -This is an appeal by the Opposite Party No. 1.

(2.) The Complainant/Respondent No.1 herein filed a complaint against the present Appellant/Respondent No. 2 herein. The first Opposite Party has taken on lease from the Opposite Party No. 2 the right to hire the cycle stand near the New Bus Stand, Pondicherry and to levy a charge of Re.1 per cycle.

(3.) The case of the Complainant was as follows:- On 7.10.91 at 6.45 a.m. he entrusted his cycle to the Opposite Party No. 1. On the same day when he returned at 5.30.p.m. he found that his cycle was missing. His enquiry with Opposite Party No. 1 did not yield any result. He orally complained before the Station House Officer, Orieanpet Police Station who sent for the Opposite Party No. 1 asking him to find out his cycle or to pay him adequate compensation. The first Opposite Party first agreed to it, but later did not act upon the agreement. Aggrieved by the attitude of the Opposite Party No. 1 and after writing to the Opposite Party No. 2, the Complainant approached the District Forum with the following prayed: