A.G.P.L. COLD STORE Vs. JAGTAR SINGH

JUDGEMENT

(1.) In this revision petition, there is challenge to order dated 16.5.2012, passed by Punjab State Consumer Disputes Redressal Forum, Chandigarh (short, "State Commission").

(2.) Brief facts are that, respondent/complainant filed a consumer complaint under Consumer Protection Act, 1986 (short 'Act') alleging that on 9.3.2005, he stored 49 bags each containing 55 kgs. of potato seed, in the cold storage of the petitioner. Respondent had received back 21 bags. On 20.9.2005, respondent went to petitioner to take delivery of remaining bags but he was not given the same. The petitioner had sold the potato seeds to some other person. Respondent did not get the potato seeds nor any amount of compensation. The value of the potatoes seed was Rs.7/- per kg. Hence, the complaint.

(3.) Notice of the complaint was given to the petitioner who appeared and filed its written reply contesting the claim. But on 11.8.2006, when the case was fixed for the evidence of the respondent, none turned up to contest on behalf of the petitioner. Accordingly, petitioner was proceeded ex parte on 11.8.2006.