BERKOWITS AMERICAN SCHOOL OF ELECTROLYSIS Vs. SHASHI VERMANI

JUDGEMENT

(1.) THIS case demonstrates the agony consumers suffer at the hands of quacks and ill qualified and non -medical persons engaged in the business of treating the skin and sensitive parts of the face for beautification.

(2.) RESPONDENT is a young working woman. She suffered scratches on the right cheek below the eye in an accident way back in the year 1995. Appellant is engaged in the business of treatment of removing scratches that apparently disfigure the face.

(3.) ON account of wrong treatment the scratches, instead of being removed, turned into black spots, the appellant vide order dated 1.10.2001 has been directed to pay Rs. 50,000/ - towards proposed plastic surgery and Rs. 50,000/ - towards damages for mental pain and agony. Feeling aggrieved it has preferred this appeal.