MANAGING DIRECTOR, ZODIAC TEMPLE Vs. RAJESH KUMAR

JUDGEMENT

(1.) Appellant is the opposite party in CC.57/07 in the file of CDRF, Kottayam. Appellants are under orders to refund Rs.32,000/- and also to pay Rs.50,000/- as compensation and Rs.2000/- as cost.

(2.) The case of the complainant is that he had purchased a gold ring fitted with Emaraled Gem from the opposite party in July 2006 for a sum of Rs.32,000/-. Subsequently, he consulted a Gemologist who told him that the Gem is not pure. When the complainant demanded back the money, opposite party ridiculed him. He has sought for repayment of the price of the ring, compensation of Rs.50,000/- and cost of Rs.3000/-.

(3.) The opposite party/appellant stood exparte before the Forum.