NARAINSONS OVERSEAS Vs. NATVAR PARIKH INDUSTRIES LTD

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Narainsons Overseas against the order dated 01.12.2017 of the State Consumer Disputes Redressal Commission, Delhi, (in short 'the State Commission') passed in First Appeal No.531 of 2011.

(2.) Brief facts of the case are that the complainant/petitioner is running a business of cotton handloom. He got an order for supply of 30 bales of cotton handloom on 10.5.2000. Total value of the goods was US$ 3082. Payment was to be made within 60 days of bill of lading. Goods were sent to France. Complainant was advised to take services of opposite party No.1/respondent (shipping agent). On 20.12.2000, the respondent sent e-mail to complainant confirming delivery of consignment. On 8.1.2001 complainant got letter from Allahabad Bank that the bill of lading and other documents were with the banker without assigning any reason to him. The bill was sent to foreign bank, for the payment from the buyer but the same was returned without any reason.

(3.) The complainant filed a consumer complaint before the District Consumer Disputes Redressal Forum New Delhi, (in short the 'District Forum'), which was allowed vide its order dated 27.07.2011 as follows:-