HINDUSTAN MOT Vs. KHETAN GOODS TRANSPORT

JUDGEMENT

(1.) This appeal under Sec.15 of the Consumer Protection Act, 1986 is directed against the order dated 8.11.2001 in Complaint No.206/2001 by District Consumer Disputes Redressal Forum, Raipur (hereinafter called District Forum for short), dismissing the appellant's complaint.

(2.) The appellant averred that he had handed over motor parts worth Rs.9,856/- on 22.5.2000 to the respondent, for transportation from Raipur to Bilaspur to be delivered to consignee Ajit Auto Parts. The goods as above, however, were not delivered. Hence the complaint for the recovery of the value of the said articles.

(3.) The complaint was resisted by the opposite party/respondent. It was averred that the complainant did not pay him any consideration for transportation of the above articles. It was accepted by the respondent on account of cordial relations between the parties. It was averred by the respondent that the articles as above were handed over to the consignee Ajit Auto Parts on 25.5.2000. It was, therefore, prayed that the complaint be dismissed.