INOX LEISURE LIMITED Vs. VEMURI VENKATA SREERAM KUMAR

JUDGEMENT

(1.) The complainant / respondent No.1 allegedly visited a Multiplex in Vijayawada to watch a film. In the theatre, a bottle of Kinley water was sold to him for Rs.50/-, a 400 ml Minute Maid pulpy orange was sold to him for Rs.60/- and a cane of Diet Coke was sold to him for Rs.100 though the regular price of these products was Rs.20/-, Rs.30/- and Rs.30/- respectively. He therefore, alongwith Consumer Guidance Society, filed a consumer complaint, alleging that the petitioners were indulging in unfair trade practice, besides violating the provision of Legal Metrology Act, 2009.

(2.) The complaint was resisted by the petitioners who interalia stated in their reply that the water and beverages sold in the theatres were specially manufactured and packed for sale in the theatres and they were selling the same at the MRP printed on such packages. It was also stated by them that the viewers were under no compulsion to purchase in the theatres.

(3.) The District Forum disposed of the consumer complaints with the following directions:-