AGRANI JILA PRABHANDHAK Vs. NAJHAT BEGAM

JUDGEMENT

(1.) This is an appeal against the order dated 3rd September, 1997 passed by the District Consumer Disputes Redressal Forum, Sidhi in their Case No.56/94, wherein the Forum has directed the opposite party i. e. the appellants to pay a sum of Rs.1,65,000/- to the complainant alongwith interest at the rate of 12% with effect from 23.10.1995 and Advocate's fee of Rs.500/-.

(2.) Heard the arguments of both the parties and perused the records of the case.

(3.) The facts of the case in short are that the complainant is proprietor of a General Store. She had received orders dated 10.10.1995 and 12.10.1995 from appellant - Union Bank of India, Hatwa Branch, District Sidhi for supply of goods as directed in the supply order of the Bank to 11 beneficiaries and Bank had directed that payment will be made only after inspection of the articles and on satisfaction regarding quality, quantity etc. That after supply of the articles, the Bank did not make any payment to the supplier stating that the supply was not made to the beneficiaries and bogus receipts were obtained from them.