RAVINDRA MOHAN NAMDEV Vs. NAIB TEHSILDAR

JUDGEMENT

(1.) THIS petition impugns the judgment and order dated 26. 10. 2004 of the State Consumer Disputes Redressal Commission, Madhya Pradesh Bhopal (in short, the State Commission) in appeal No. 1664 of 2004. This appeal was filed by the Collector, Tikamgarh (a district in Madhya Pradesh) against the judgment and order dated 15. 07. 2004 of the District Consumer Disputes Redressal Forum, Tikamgarh (in short, the District Forum) in consumer complaint No. 9 of 2004.

(2.) BY its aforesaid order, the District Forum directed the Naib Tehsildar, Orccha, District Tikamgarh and Collector, Tikamgarh to furnish to the complainant the copy of the records he had applied for by securing the said record from wherever it was and also pay to the complainant a sum of Rs. 450/- by way of compensation and costs of litigation.

(3.) OBSERVING that the order impugned was rather innocuous and the District Forum had merely asked the Naib Tehsildar, Orccha to supply the certified copy (ies) of the document (s) in question, the State Commission confirmed the District Forums order. However, the State Commission disallowed the payment of Rs. 450/- to the complainant. This revision petition by the complainant mainly prays for grant of a reasonable amount to him towards compensation for harassment he faced in the process of getting copies of documents duly applied and paid for by him and the legal expenses that he was forced to incur in the process of getting copies of the documents / orders in question from the Naib Tehsildar, Orccha.