S JANANI Vs. GODREJ HI CARE

JUDGEMENT

(1.) SHORT facts of the case are that the complainant/appellant engaged OP for termite treatment for her residential unit situated in East Patel Nagar, New Delhi. Her allegation is that the OP had assured her, that it would do a thorough termite treatment lasting for atleast five years but just after two months in October 2006, termite surfaced in all the doors, shelves of her office rooms, and penetrated the entire wood work in the flat, including the wardrobe of her bedroom. She had therefore to pull down complete wood work in her office room and wardrobe in her bedroom re -done. The complainant asked the OP to pay compensation towards that which the OP refused, and she therefore filed a complaint with a prayer that she be awarded an amount of Rs.2,00,000/ - as compensation against the OP.

(2.) OP opposed the claim of the complainant on various grounds and filed written statement. The District Forum repelled the contention of the OP holding that it is not proved that OP had properly instructed the complainant as to how treatment for termites should be got done properly and found the OP deficient in service and directed it to refund Rs.5,000/ - paid by the complainant for the termite treatment.

(3.) COMPLAINANT has come to this Commission in appeal and her prayer is that compensation be awarded to her which the District Forum totally ignored.