DAMODAR PATNAIK Vs. R M CHOUDHURY ELECTRONICS

JUDGEMENT

(1.) Heard learned Counsel for the appellant. Respondent does not appear inspite of notice.

(2.) This appeal has been filed against the order of District Forum, Ganjam, Berhampur rejecting the case of the complainant for appropriate relief.

(3.) The complainant purchased a picture tube on 13.8.1991 for Rs.1300/-, but he was not given any cash memo. As alleged by him, the opposite party on demand for issuance of a cash memo replied that he is to make a further payment of Rs.268/- to enable the opposite party to issue a cash memo. When this case was filed before the District Forum, the opposite party did not appear nor it contested the case. The District Forum, however, found that no materials have been brought to record by the complainant from which he can be granted remedy.