KAILASH THAKUR Vs. BHIRACHI COMPUTERS

JUDGEMENT

(1.) Heard.

(2.) Petitioner/Complainant has filed a consumer complaint before the District Forum stating that for the purpose of earning his livelihood he had applied to the District Industries Centre under the Prime Minister's Employment Scheme for opening an institute of computer education. Thereafter on approval of his application, Dena Bank has sanctioned a loan of Rs.1 lac. To start his institute, petitioner contacted Respondent/Opposite Party and got a quotation on 15.3.2005 for about Rs.79,500/- for supply of computer and other items. Thereafter, petitioner made request to the bank for issuing a cheque for a sum of Rs.79,500/- in the name of respondent and said cheque was deposited in the bank account of the respondent. However, respondent did not give him the articles as asked for. Thus, alleging deficiency on the part of the respondent, consumer complaint was filed before the District Forum.

(3.) Respondent did not appear before the District Forum and as such was proceeded exparte.