A VEERABRAHMACHARI Vs. B VENKATESWARA RAO

JUDGEMENT

(1.) Dissatisfied by the order of the District Forum, Guntur in OP 291 / 95 whereby it directed the opposite party a practising Advocate to pay to the complainant a sum of Rs.130/- being the amount due and payable to the complainant and a further sum of Rs.250/- by way of compensation, this appeal is preferred by the complainant.

(2.) The case of the complainant was that after his retirement from service he gave Vakalat and a sum of Rs.130/- to the opposite party for filing a case before the Labour Court. But the opposite party did not file the case till the date of the complaint on some pretext or other. Hence the complaint was filed for refund of Rs.130/- and for compensation of Rs.250/- and expenses and for mental agony in all a sum of Rs.8130/-.

(3.) The opposite party contested the claim on the ground that the complaint is not maintainable as there is no deficiency of service on the part of the opposite party, but admitted that the complainant had entrusted the case for filing before the Labour Court, Guntur for claiming some amount due from his ex-employer and paid a sum of Rs.130/-. But the complainant has taken back the entire record and amount on 21.4.95 which was acknowledged by him on the docket. Subsequently with ulterior motive, the above complaint was filed to harass the opposite party.