- (1.) THIS is an appeal against the judgment and order at District Forum, Chamoli directing 1the appellant to pay a compensation of Rs.
(2.) ,000/ - and Rs. 80/ - as expenses. 2. In brief, the facts of the case are that there was a severe earth quake in Garhwal region in 98 -99. The Government of Uttar Pradesh, as then it was, was working to rehabilitate earth quake victims, the state of UP also approached the appellant to establish an office at Gopeshwar to collect and process the applications for loan for the construction of low cost houses. The loan was to be granted at Lucknow by the HUDCO. The Petitioner opened his office to process the applications. The applicant also made an application but he was not given the loan. Therefore he has suffered mentally and physically. He had spent Rs. 80/ - in sending the applications etc. A sum of Rs. 500/ - was deposited by the claimant but it has admittedly been refunded to him. When he was not heard to meet his grievances"¢ and to get compensation, he approached the District Forum.
(3.) THE appellant contested the petition and he has specifically alleged that the loan was not to be sanctioned at Gopeshwar. It was to be sanctioned at Lucknow. Since, the petitioner did not complete the formalities, the loan was not sanctioned to him even at Lucknow. The learned District Forum has found that the appellants have befooled the applicants for loan and therefore allowed compensation to the claimant. Therefore, this appeal.;