SUBHASH KHURANA Vs. SATYAPRAKASH SETHI

JUDGEMENT

(1.) ON account of having denied service of banquet hall which was booked by the respondent for the marriage of his daughter against advance payment of Rs. 20,000 the appellant who is the owner of the Banquet Hall has been vide impugned order dated 8.5.2007, passed by the District Forum directed to refund the said amount and pay Rs. 5,000 as compensation and Rs. 2,000 as litigation charges.

(2.) FEELING aggrieved, the appellant has preferred this appeal.

(3.) CASE of the respondent, in brief, was that he booked Lajwaab Bonquet Hall for the marriage of his daugher in July 2006. The booking was done through relative Shri Sumit Kapoor. The marriage was to be take place on 10.12.2006. After a month from the date of booking, the respondent came to know that due to sealing, functions in the area are banned. He asked for refund of the money. Appellant promised to provide suitable place for marriage either at Noida or Ghaziabad. Respondent did not agree for that. Appellant promised to refund the money but inspite of various visits, appellant had not refunded the money. He prayed for directions to appellant to refund the money with cost and compensation.