PROPRIETOR, M/S. M.A. AHAMMED RAVUTHER & CO., DEALER BHARATH PETROLEUM CORPORATION LTD. Vs. M. SURESHKUMAR

JUDGEMENT

(1.) THIS is an appeal filed by the opposite party in CC 115/2012 on the file of Consumer Disputes Redressal Forum, Palakkad under Section 15 of Consumer Protection Act challenging the order of the Forum dated November 19, 2012 directing the opposite party to pay compensation of Rs. 1,000 and a cost of Rs. 500. The case of the complainant as detailed in the complaint before the Forum in brief is this:

(2.) OPPOSITE party is M/s. M.A. Ahammed Ravuthar & Co. Palakkad, represented by its proprietor. He in his version contended thus before the Forum. It is admitted that complainant filled the petrol in his vehicle from the petrol pump of the opposite party on June, 30, 2012 and an amount of Rs. 70.39 per litre was collected from him. There was a change in retail selling price of petrol with effect from June 29, 2012 mid night. The rate of sales tax was revised from 23.89% to 24.9%. The fact was intimated by M/s. Bharath Petroleum Corporation Limited to the opposite party. Therefore there is no deficiency of service on the part of the opposite party. Therefore complaint has to be dismissed.

(3.) HEARD Counsel for the appellant and the complainant who appeared in person.