HINDUSTAN LEVER LIMITED Vs. K S VASUMATHI

JUDGEMENT

(1.) THIS appeal is by O.P.I challenging the order dated 6.6.2008 passed by the DF, Bangalore Urban in Complaint No. 2610/07 under Section 15 of the C.P. Act.

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

(3.) FOR the repeated requests and demands made by the complainants there is no response from the OP. This hostile attitude of the OP made the complainant to issue a legal notice dated 2.4.2007. The OP replied the said notice contending that the Microscopy analysis revealed that blotting was observed in the stained cloth piece submitted by the complainant due to ink which has percolated to the front side, the complainant is not entitled for the prize. This has made the complainant to file the complaint before the DF alleging the rejection of the claim of the complainant by the OP amounts to unfair trade practice.