P.SURYA KUMAR Vs. PROPRIETOR OF MANAGER

JUDGEMENT

(1.) Being not satisfied with the order dated 31.01.2006 passed by the District Forum III, Hyderabad in CD 560/2005, this complaint is filed seeking enhancement of compensation.

(2.) The facts of the case are that on 8.8.2004 the complainant along with family members went to Cinema show in the OPs theatre where he parked his two wheeler in the parking area by paying charges of Rs.8/- for which a receipt was passed. The complainant purchased cinema tickets to witness the movie. After the show the complainant found that the vehicle was found missing from its place . With the help of security personnel he made a thorough search of his vehicle but in vain. A oral complaint is also given to the Manger of the theatre. He lodged a complaint with SHO , Chikkadapally and FIR was registered in Cr No. 453/2004 by the police but the also police also did not succeed in tracing out the vehicle. The complainant purchased the said vehicle from his uncle for Rs.15,000/- on 6.3.2003 by obtaining a receipt. He also gave intimation to the transport department about the purchase. He requested the owner of the theatre to compensate the loss for missing of the vehicle and then issued a legal notice.

(3.) The OPs after appearance filed its version taking the stand that the name of the complainant is not reflecting in FIR as the owner , the OP had leased out the parking area to the contractor who is collecting the parking charges and that owner has no connection with the said business.