RAJANESH R SWAMY Vs. CADBURY INDIA LIMITED

JUDGEMENT

(1.) THE complainants have filed this complaint claiming compensation of Rs. 9,60,415 with interest at 15% per annum under Section 17 of the Consumer Protection Act.

(2.) THE facts in this case are as follows:

(3.) O .P. No. 2 which is a Retailer has filed its version stating that if at all if there was any defect in the Chocolates, it was only O.P. No. 1 which is liable, as the said Chocolates are being manufactured by O.P. No. 1. It is further stated by O.P. No. 2 that there is nothing to show in the complaint that the Chocolates found defective were purchased by the complainants from its shop. O.P. No. 2 in its version does not dispute the sale of chocolates in favour of the complainants.