A R CHADHA AND CO Vs. H K AHUJA

JUDGEMENT

(1.) This appeal has been filed by the defendant against the order of the District Forum dated 20.11.90.

(2.) Briefly, the facts are that the complainant purchased 25 drums of cement from the defendant on 10th March, 1990. Those were required for laying roof in the house which was being constructed by him, on 25th March, 1990. The cement was delivered by the defendant on 18th March, 1990.

(3.) It is alleged by the complainant that when the drums were opened some of the drums were half empty. The complainant, it is pleaded, had purchased 5-6 drums in excess of his requirement to meet any contingency. The roof measuring about 1400 square feet had been laid by the said cement In the circumstances it is prayed by the complainant that he suffered a loss of Rs.1,300/-.