A SUDHERSHAN Vs. SRI BAJRANG GLASS EMPORIUM

JUDGEMENT

(1.) AGGRIEVED by the order in C.D.No.85/2008 on the file of District Forum, Nizamabad, the complainant preferred this appeal

(2.) THE brief facts as stated in the complaint are that the complainant ordered for two types of window glasses for his newly constructed house on 22.11.2005 by paying an advance of Rs.500/- to the opposite party out of total costs of Rs.3,940/-. THE complainant submits that the delivery was to be given within five days but when the complainant approached the opposite party shop and he was asked to wait for three more days and the complainant informed him that his house inauguration would be on 23.12.05, but even after this date the opposite party did not deliver the glasses. THEreafter the complainant ordered the glasses in another shop and delivery was given within three days. THE complainant requested the opposite party to return his advance and even got issued a legal notice on 9.10.06 but there was no response. Hence the complaint seeking direction to the opp.party to refund advance of Rs.500/- together with compensation, interest and costs.