MAHARASHTRA STATE ELECTRICITY BOARD vs SHESHRAO

THIS appeal is by the complainant against order dated 2.8.1992 of District Forum, Gonda in Complaint Case No. 24/91. The case of the complainant before the District Forum was that respondent No. 1 sold the Homeopathic Medicine by over -charging the price by taking from Sri Ladli Mohan Srivastava, Advocate a sum of Rs. 37.50 instead of Rs. 30/ -. The relief claimed in the complaint was for refund of the amount together with award of Rs. 5,000/ - by way of compensation for mental agony caused to Sri Ladli Mohan Srivastava.

AFTER considering the matter, the District Forum concluded that a sum of Rs. 7.50 was charged in excess from Sri Ladli Mohan Srivastava. It directed the first respondent to refund this amount to him. In respect of the claim of compensation the District Forum found that there was no material evidence which showed that the aforesaid action of over -charging the price of medicine by the first respondent resulted in any mental agony, harrasment or ill -effect. The District Forum refused the relief of award of Rs. 5,000/ - as compensation to the complainant. In the Memorandum of Appeal, general grounds like the evidence on record being misread and misinterpreted have been mentioned apart from saying that the evidence was not considered without disclosing any details about it to enable the Commission to uphold any such ground. On a consideration of the matter, we are of the view that the order made by District Forum is not only sound but also equitable. The appeal is dismissed. Let a copy of the order be sent to parties by post as per rules. Appeal dismissed.