S SADRUL HAQUE Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This appeal is directed against order dated 23rd September, 1992 passed by the District Forum, Gaya dismissing Complaint Case No.132 of 92 filed by the appellant here who was complainant against the respondent here who was the O. P. before the District Forum.

(2.) The facts of the case may be briefly stated. The complainant had applied to the Inspector General (Registeration) Patna (the opposite party) for certified copies of the certain documents which was not been given to the complainant for any reply was communicated to him till 28th September, 1992. Hence the complainant filed case before the District Forum for a direction to the opposite party to supply the certified copies of the documents and claimed damages of Rs.42,000.00 for misleading the District Forum in Case No.37/91 filed earlier by the complainant for the same relief against the opposite party. It appears that the case was heard by the District Forum on 23.9.92 and the District Forum dismissed the case as not maintainable. The relief sought for by the complainant against the opposite party can not be granted under the Consumer Protection Act (hereinafter called the Act ). That apart on the facts of the case it is apparent that the complainant can not be said to have hired the services of the opposite party. He has applied for issuance of certified to be true copies of certain documents. He is not a consumer under the Act. Hence it has been rightly held by the District Forum that the case of the complainant is not maintainable.

(3.) Hence there is no merit in the appeal and the appeal is being dismissed. There is no order as to costs.