MCDONALD FAMILY RESTAURANT Vs. NISHA GOYAL

JUDGEMENT

(1.) M/S Mc Donald Family Restaurant (Connaught Plaza Restaurants Pvt. Ltd.), hereinafter referred to as the Revisionist, have filed these Revision Petitions under Section 21(b) of the Consumer Protection Act, 1986, hereinafter referred to as the 1986 Act, against the separate Orders dated 26.02.2016 passed by the State Consumer Disputes Redressal Commission Rajasthan (hereinafter referred to as State Commission) in Appeal Nos. 689, 692, 1198, 1199, 1200 and 1201 of 2015, whereby the State Commission had dismissed the Appeals filed by the Revisionist and have upheld the Orders passed by the District Consumer Disputes Redressal Forum, Second, Jaipur (hereinafter referred to as the District Forum).

(2.) Mr. Himanshu Bhusan, learned Counsel appearing on behalf of the Revisionist submitted that they rounded off the amount to the nearest Rupee in accordance with the Statutory Circulars, Notification and guidelines issued by the Reserve Bank of India. The State Commission has failed to appreciate the wide spread ramifications of the non-recognition of the principle of 'rounding off', it would impact the entire Hospitality and Food and Beverage Industry which uniformly follows the principle of rounding off in all financial transactions. There is neither any Deficiency in Service nor any Unfair Trade Practice on their part and Respondent/Complainant is not entitled for any compensation.He further submitted that the Impugned Order passed by the State Commission is not sustainable and it should be set aside.

(3.) Per contra, Mr. G.D. Ahmed, learned Counsel for the Respondent/Complainant, .