SATISH KUMAR Vs. RAJESH KUMAR

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 12.4.2007 passed by the District Consumer Disputes Redressal Forum, Jind whereby the complaint filed by the appellant -complainant with respect to supply of inferior quality of cold drinks (Pepsi) has been dismissed.

(2.) IT is the case of the complainant that he had purchased eight bottles of Pepsi from the opposite party No. 1 against the payment of Rs.64 vide receipt dated 23.8.2003. According to complainant some filthy waste material was noticed in a bottle of Pepsi purchased by him from the opposite party No. 1, which was injurious to health. The grievance of the complainant is that in case the above said cold drink (Pepsi) bottle had been consumed by the complainant or any other family members, the same could have harmed the life of its user. Thus, alleging it a case of deficiency of service and unfair trade practice, the complainant invoked the jurisdiction of the District Forum.

(3.) UPON notice the opposite parties appeared and contested the complaint. In the written statement they admitted the sale of Pepsi bottles to the complainant, but denied any kind of deficiency of service with the averments that the company beverages the bottles of cold drink in an automatic plant for which statutory and prudent precautions such as cleaning, water and sterilization with highly sophisticated computerized manner of international quality is used and after testing and verification of the bottles, the same are supplied in the market.