NEW WAY (MACHINE DRYCLEANERS) Vs. MD AFTAB ALAM

JUDGEMENT

(1.) THIS appeal is directed against order dated 19.6.2008, passed by District Consumer Disputes Redressal Forum, Ranchi, in Consumer Complaint No. 221 of 2006, whereby appellant was directed to pay Rs. 8,800.00 as cost of the suit, Rs. 2,000.00 as compensation and Rs. 500.00 as litigation cost to the complainant -respondent.

(2.) ADMITTEDLY on 26.6.2006, the complainant gave his two suits for drycleaning to M/s. New Way (Drycleaners), Ranchi for which a sum of Rs. 214.00 was charged from him. The suits were to be delivered on 1.7.2006. Instead of 1.7.2006 the complainant went to take the delivery on 30.8.2006. He took delivery of one suit and paid Rs. 107.00. Trouser/pant of second suit was not delivered to him. Only the coat was available with the drycleaners.

(3.) THE complainant filed Consumer Complaint No. 221 of 2006 under the provisions of Consumer Protection Act, 1986 before the District Consumer Forum against the Drycleaner for payment of Rs. 14,800.00 being price and stitching cost of the suit in question, Rs. 50.00 per day from 1.7.2006 till date of payment as compensation for harassment, inconvenience, frustration and mental agony suffered by him and Rs. 1,100.00 towards cost of legal and other expenses. In the complaint, inadvertently instead of ''pant/trouser'' it was mentioned as ''coat''.