ANUP SHARMA Vs. LEKH RAM

JUDGEMENT

(1.) By this complaint, the complainant has prayed that the respondents be directed to indemnify the complainant by paying him Rs.5,27,100/-.

(2.) The brief facts which give rise to the points in controversy between the parties are that the complainant took truck No. HP-18-4821 from the respondents No.1-3 vide lease deed dated 21.10.1995 for one year from l6.8-1995. The lease deed was executed by one Shri Lekh Ram, Secretary of the respondent No.3 i. e. Adarsh Transport Society, Sangrah and Rs.42.000/- was paid to the respondents No.1 -3. The rent agreed to be paid to the respondents was Rs.11000/- per month. As the time of lease this truck was in a damaged condition and that the Bank official with whom the truck was financed were about to attach the vehicle. In order to make the truck road-worthy, the complainant spent Rs.66,100/- and purchased various parts as enumerated in para-6 of the complaint and thereafter the truck became operational. The complainant made huge investment to make the truck operational as he was unemployed and he started running the truck. On 15.4.1996, when this truck was full with diesel of Rs.1,751/-. respondent Nos.1 to 3 with dishonest intention took away the truck from Dadahu and complainant's driver and thereafter the complainant lodged the FIR.

(3.) According to the complainant he has suffered various losses by making investment in the truck and incurred huge losses and he has claimed in para-13 Rs.5,27,100/- alongwith interest @ 18%.