State Consumer Disputes Redressal Commission
Narendra Singh vs Shivshakti Bio Plastic Ltd. on 21 March, 2016
Daily Order Shri Avinash Katyayni, learned counsel for the appellant.
Heard.
This order is passed by the District Consumer Forum, Bhopal in case no.953/08 dated 05.10.15 wherein the Forum has awarded compensation of Rs.5,196 for the cost of manure, Rs.15,000/- for mental agony and Rs.3,000/- as cost of litigation to the complainant / appellant for the loss incurred in cultivation of the soya bean crop.
The complainant / appellant have come in appeal for the enhancement of the same.
We have gone through the order passed by the District Forum and also perused the record of the case and found that the relief granted to appellant in the form of compensation and cost of litigation is quite sufficient and up to the mark and no further relief is required. There is no infirmity in the order passed by the District Forum, Bhopal.
The appeal is therefore dismissed having no merits at all, at the admission stage itself.