COL S C THAPLIYAL Vs. SONU MOT

JUDGEMENT

(1.) this is an appeal against the order dated 8.10.2002 passed by the District Forum, Haridwar whereby the complaint of the complainant was dismissed with cost of Rs.500/- to the opposite party.

(2.) The complainant filed the complaint with the allegation that he has got the engine of his Maruti car repaired and paid a sum of Rs.9,000/- to M/s. Sonu Motors. He has not given the bill and receipt, etc. and, therefore, he could not make the claim with the Insurance Company. Therefore, he has suffered a loss of Rs.9,000/-.

(3.) The opposite party filed written statement and alleged that it has repaired the vehicle and has got a sum of Rs.9,000/-. He has also issued a bill. It is further alleged that the complainant wanted the bill showing the repairs of the body. The opposite party refused because the body was never repaired.