MOON BEVERAGES LIMITED Vs. VINOD GUPTA

JUDGEMENT

(1.) THE respondent complainant purchased four bottles of Maza drinks manufactured by appellant OP -3 company from the shop of OP -1 Sri Surender Babu Gupta, the distributor of which is OP -2 M/s. Kohli Soft Drinks (P) Ltd. and in one of the bottles two dead Flies were discovered, fortunately before consumption. The respondent complainant claimed compensation of an amount of Rs. one lac and litigation cost from the opposite parties and the District Consumer Forum awarded Rs. 5,000 to him as damages to be paid by OP -2 and directed the OP -3 manufacturer company appellant to deposit a sum of Rs. one lac with State Consumer Welfare Fund (Legal Aid, New Delhi).

(2.) THE OP -3 manufacturing company has come in appeal.

(3.) NONE has appeared on behalf of the appellant at the time of hearing. We have heard the respondent complainant Sri Vinod in person, and perused the record including the Memo of Appeal very carefully.