KULDIP SINGH Vs. JOSHI AUTO ZONE

JUDGEMENT

(1.) -after hearing the learned Counsel for the appellant and perusing the impugned judgment and order dated 20.5.2004 passed by District Consumer Disputes Redressal Forum-I, U. T. , Chandigarh (for short hereinafter referred to as the District Forum) in Complaint Case No.514 of 2003, we find that the District Forum has allowed compensation of Rs.5,000/- besides costs of litigation of Rs.550/- on account of the vehicle in question plied as taxi by the appellant in the garage of the respondent No.1. The said taxi allegedly remained in the garage of the respondent No.1 for a period of about two months, which was held by the District Forum as unjustified and unreasonable.

(2.) The District Forum held that a reasonable period for detaining the vehicle in question would be not more than two weeks. It is on this basis that the compensation was computed at Rs.5,000/- and the same was awarded besides costs of litigation of Rs.550/-.

(3.) The complainant felt aggrieved by the inadequacy of the compensation and in this appeal, he prayed for enhancement of the compensation. The learned Counsel for the appellant was unable to show that the finding of the District Forum regarding the computation of the compensation of a sum of Rs.5,000/- was in any wrong and inadequate. The learned Counsel for the appellant and the same time was unable to refer to any evidence led by the complainant to prove that the actual loss suffered by him was of a sum of Rs.7,1952/-. Resultantly, the appeal lacks merit and is dismissed in limine. Copies of this order be sent to the parties free of charge. Appeal dismissed.