GOVIND SINGH BISHT Vs. DAN SINGH BHAKUNI

JUDGEMENT

(1.) This is an appeal against the order dated 1.5.1999 passed by the District Forum, Nainital whereby the complaint of the complainant was allowed for the refund of the deposits made by the complainant along with interest @ 18% and compensation of Rs.1,000 and cost of litigation of Rs.500.

(2.) The brief facts of the case are that Foot Hill Industries and Properties advertised for sale of plots. The complainant deposited Rs.4,050 on 14.7.1991. The price was fixed at Rs.40,500. The complainant again deposited Rs.8,100 on 24.1.1992 and Rs.4,090 on 28.5.1992. In spite of registration and these payments, for about 32 months, no plot was given to the complainant. The complainant made several correspondence but no reply was given, thereafter the complainant filed the complaint.

(3.) Before the learned Forum, Foot Hill Industries and Sh. Narendra Singh Mehra did not file any written statement. Only opposite party No.3, Sh. Govind Singh Bisht (herein appellant) filed writen statement. He alleged that the partnership has been dissolved on 26.10.1995 and the opposite party No.3 has nothing to do with the partnership firm.