B SUBRAMANYAM Vs. VIMAL MILLS

JUDGEMENT

(1.) This is yet another scheme of Festive Bonanza launched by various parties of Rayon with the alleged intention of promoting their business interest. The complainant, one Shri B. Subramanyam in his complaint stated that the dealers/stockists of Vimal Fabrics launched a gift scheme which was published in various news papers both in English and Telgu on 20.12.1998 and 21.12.1998.

(2.) As per the scheme, a gift coupon was to be given on every purchase of Vimal Fabrics of Rs. 200.00. The lucky winner was to be selected by a draw of lots to be held daily from 20.12.1998 to 15.1.1999 and weekly draw to be held on every Saturday at 8.00 p.m. There was also a Bumper Draw to be held on 16.1.1999 at 10.00 a.m. In the Bumper Draw, the following prizes were announced: <FRM>JUDGEMENT_65_CPJ1_2001_1.html</FRM>

(3.) According to the complainant, as a result of the aforesaid scheme, the innocent consumers were allured in buying the goods not otherwise required. By launching the scheme, the respondent has adopted unfair trade practices within the meaning of Sec. on 36A of the Monopolies and Restrictive Trade Practices Act, 1969 (in short - the Act) in which an enquiry needs to be instituted and Cease and Desist order to be passed.