GOPAL PRASAD FORMER CHIRMAN Vs. BIRBAHADUR SINGH

JUDGEMENT

(1.) Mr. Prem Narain. - This revision petition has been filed by the petitioner Gopal Prasad against the order dated 21.08.2017 of the State Consumer

(2.) Brief facts of the case are that the petitioner is the former elected Chairman of the Primary Agriculture Cooperative Society. Two cheques of Rs. 2,25,000/- and Rs. 25,000/-were issued to the respondent No.1/complainant by the society. The cheque of Rs. 25,000/- was enchased. However, the cheque of Rs. 2,25,000/- was returned unpaid due to insufficient money in the account of the Society. Respondent No.1 filed a consumer complaint bearing No.61/2011 before the District Consumer Forum, Gopalganj, (in short 'the District Forum') and the same was allowed vide order dated 13.08.2013 passed by the District Forum, wherein both the opposite parties i.e. the petitioner/Chairman of the Society and the Manager/Secretary of the Primary Agriculture Cooperative Society were jointly and severally directed to pay the amount.

(3.) Aggrieved by the order of the District Forum, the petitioner herein preferred an appeal bearing No.431 of 2013 before the State Commission. However, the State Commission did not allow the appeal in his favour and maintained the order of the District Forum against the petitioner herein.