SHIV KUMAR GUPTA Vs. BANWALI

JUDGEMENT

(1.) -this appeal, under Sec.15 of the Consumer Protection Act, 1986 is directed against the order dated 24.1.2002 in Complaint Case No.4/2001 by District Consumer Disputes Redressal Forum, Kawardha (hereinafter called the 'district Forum' for short) dismissing the complaint.

(2.) It was averred in the complaint that the complainant had obtained agricultural land admeasuring 6 acres for an annual premium of Rs.6,000/- on lease (Regha ). An agreement dated 24.1.2000 to that effect was also executed by the parties. It was also averred that the use by the complainant/appellant of motor pump installed in the said land was also included in the said agreement. The grievance of the complainant/appellant was that the respondent did not permit him to use the said motor pump as a result of which the appellant was deprived of using the same, resulting in loss to him. He, therefore, claimed compensation of Rs.50,000/-.

(3.) Respondent resisted the complaint. It was averred by him in his written version that the agreement between the parties was for use of the motor pump by both the parties. It was also averred that false complaint has been lodged by the complainant.