MAHENDRA THAKUR Vs. DAINIK BHASKAR DAINIK SAMACHAR PATRA

JUDGEMENT

(1.) THIS appeal under Sec.15 of the Consumer Protection Act, 1986 , is directed against the order dated 28th September, 2002 in Complaint No.149/2002 by the District Consumer Disputes Redressal Forum, Durg (hereinafter called the 'district Forum' for short) dismissing the complaint of the complainant/appellant.

(2.) THE complainant/appellant averred that the marriage of his nephew was to take place on 22.2.2002 at village Bija. Since the marriage was finalised at short notice before the date of the marriage, the complainant thought it fit to get the invitation published in the newspaper 'dainik Bhaskar' instead of sending individual invitation cards to the friends and relatives, etc. Accordingly on 18.2.2002 the complainant went to the office of the respondent No.1 and deposited an amount of Rs.1,000/ - with respondent No.2 for the said publication. The complainant further averred that though the respondent No.2 had assured that invitation would be published in the newspaper dated 22.2.2002, but it was not so published hence the invitees could not get intimation about the marriage, which resulted in humiliation, inconvenience and harassment to the complainant. The complainant, therefore, claimed compensation on account of deficiency in service as above on the part of the respondents.

(3.) THE respondents denied the averments as above. According to them the publication was only for 'mangal Parinaya' and not by way of invitation to the relatives of the complainant. It was also averred that the respondent had refunded to the complainant on 23.2.2002 the amount of Rs.1,000/ - deposited by him. It was also averred that there is no justification for the complainant to claim compensation.