DHIREN Vs. KUM KUM

JUDGEMENT

(1.) Respondent/complainant went to the clinic of the Petitioner for getting her hair dyed. Petitioner bleached her hair with some chemical after shampooing them which resulted in hardening and straightening of her hair destroying their natural shape. She alleged that due to bleaching done by the Petitioner, not only the hair of the complainant were destroyed but it harmed her scalp which resulted in pain in the scalp and she could not sleep overnight. So much so she had to take treatment from a doctor due to negligence of the Petitioner. Thus, alleging deficiency in service on the part of the Petitioner, Respondent filed the complaint before the District Forum seeking a direction to the Petitioner to pay Rs. 1 lac as compensation and Rs. 10,000 for other expenses.

(2.) District Forum allowed the complaint and directed the Petitioner to pay Rs. 50,000 to the complainant.

(3.) Petitioner being aggrieved filed the appeal before the State Commission which has been partly allowed and the amount of compensation to Rs. 50,000. During the pendency of the appeal, Petitioner No. 2, who was not a party before the District Forum, was added as party Respondent before the State Commission and Petitioner No. 2 along with Petitioner No. 1 were made liable to pay the amount jointly and severally.