PRADESHIK COOPERATIVE FEDERATION LTD Vs. RAJENDRA PRASAD BIJALWAN

JUDGEMENT

(1.) This is an appeal by the Managing Director, Pradeshik Cooperative Federation Ltd. against the order dated 25.5.1993 passed by the District Forum, Pauri, Garhwal whereby the complaint of the complainant was allowed.

(2.) The brief facts of the case are that there was some tender for sale of damaged sugar by the appellant. The complainant was also a tenderer. His tender was not accepted. But however there was negotiation that the sugar shall be sold @ Rs.830 per quintal. On 2.9.1992 the complainant gave an application to the appellant for calculating net weight of sugar before the sugar is delivered to the complainant but instead of net weight sugar, the appellant also calculated the weight of the bag along with sugar. It was alleged that the bag weight was 5 kgs. The complainant has purchased 116 bags of sugar, thus he has got 580 kgs. of bag @ sugar. He has therefore suffered a loss of Rs.4,814.

(3.) The appellant filed written statement and alleged that the rate was negotiated @ Rs.830 per quintal including the weight of the bag.