ANVARUL HAK Vs. AVDESH KUMAR

JUDGEMENT

(1.) Sri Avadesh Kumar, respondent went to the District Forum, Sidharthanagar through Complaint Case No.107/1994. The allegations were that the appellant/opposite party Sri Anvarul Hak was paid Rs.15,000/- as advance for supplying A-1 bricks. In spite of demand, request and subsequent notice neither the amount was refunded nor the bricks were supplied, therefore, he claimed in the alternative supply of bricks or refund of the advance amount with interest. The said claim has been decreed and one of the reliefs i. e. , refund of Rs.15,000/- with 12% interest with effect from 3.9.1991 was decreed along with Rs.1,000/- as special compensation.

(2.) Mr. R. K. Gupta, learned Counsel for the appellant and Mr. Anil Kumar Chaubey, learned Counsel for the complainant have been heard at length and entire record has been thoroughly scrutinized.

(3.) The contentions raised by Mr. Gupta and the replies advanced by Mr. Chaubey shall be referred to instantly.