BECTOR FOOD SPECIALTIES LIMITED Vs. HARJINDER PAL SINGH

JUDGEMENT

(1.) THIS appeal has been directed by opposite party against order dated 25.9.2008 passed by Consumer Disputes Redressal Forum -I, U.T. Chandigarh (herein after to be referred as District Consumer Forum), vide which complaint of respondent Harjinder Pal Singh (complainant) was accepted with costs of Rs. 500 and appellant was directed to pay a sum of Rs. 25,000. It was further ordered that if the amount was received then Rs. 5,000 would be paid to the respondent (complainant) and Rs. 20,000 would be deposited with State Legal Services Authority, U.T. Chandigarh within 30 days, failing which it would carry interest @ 12% from the date of filing of the complaint i.e. 28.4.2008 till payment.

(2.) BRIEFLY stated the facts are that respondent Harjinder Pal Singh had purchased 10 packs of biscuits in the month of March, 2008 from opposite party No. 2 which were manufactured by M/s. Bectors Food Specialties Limited. He doubted that the packs were underweight, so, he weighed one of the packets and found it short by 30 grams.

(3.) ALLEGING unfair trade practice, complaint was filed and compensation was claimed.