MAHAMAI TRADERS, GENERAL MERCHANTS Vs. SHANKAR CHOPRA

JUDGEMENT

(1.) THIS appeal is directed against the order of District Forum Kangra, at Dharamshala, Camp at Kangra, in Consumer Complaint No. 114/2005 dated 8.6.2007 whereby the District Forum below has allowed the complaint of the respondent No.1 by directing the appellant who is the wholesale dealer and respondent No.2 who is the manufacturer of Lay Chips to refund the price of 5 packets of Lay Chips to the respondent No.1 within 30 days from the receipt of copy of the order and they were jointly and severally held liable to pay compensation to the respondent No.1 to the tune of Rs. 10,000/ -

(2.) FACTS of the case are within very narrow compass. Respondent No.1 who is running two shops having STD connections at Kangra had purchased 48 packets of chips for an amount of Rs. 214/ - on the occasion of birthday party of his son on 24.2.2005. During the party when the lay chips packets were to be distributed to the children, then it had come to his notice that the 4 packets of chips 506 2010(1) Cur.L.J.(H.P.) were totally empty and were having only air and some were only having small quantity of chips then the prescribed one. As such it was' a case of deficiency of service/unfair trade practice adopted by the appellant. Hence, complaint under Section 12 of the Consumer Protection Act, 1986 was filed wherein direction has been sought for refunding an amount of Rs. 214/ - and also, awarding of compensation to the tune of Rs. 30,000/ - for mental torture and harassment and Rs. 20,000/ - towards cost of litigation. Hence the present appeal.

(3.) APPELLANT / respondent have filed affidavits/various documents before the District Forum below which have' been discussed by the District Forum below in its order and are not being referred for the sake of brevity.