SURYAKANT PATHAK Vs. MOUNT SHIVALIK INDUSTRIES LTD

JUDGEMENT

(1.) THIS complaint has been filed by Shri Suryakant Pathak against the Opposite Party No.1 Mount Shivalik Industries Ltd. and others for alleged sale of beer with foreign materials inside the sealed bottle of the opposite party No.1, the manufacturer.

(2.) AS per complainant he purchased one bottle of Thunder Bolt Laser Beer from Opposite Party No.3 on 15th May, 2008. However when he was to open it, he found the bottle contained broken blade inside it. Further stated he brought this bottle back to the shop of opposite party No.3 where it was taken back with assurance to make complain with the opposite party Nos. 1 and 2 to compensate him suitably.

(3.) HOWEVER nothing happened in spite of legal notice dated 20.8.2008 then this complainant was filed on 11.1.2009 before the District Consumer Forum, Ranchi on grounds that the complainant be compensated for mental agony and the opposite party No. 1 be held guilty of unfair trade practices to pay Rs. 14,98,000, etc. Rs. 5,00,000 + Rs. 20,000 + Rs. 70, a total of Rs. 20,18.070 in all.