GANESH BABUSINGH RATHOD Vs. TULJA BHAWANI JEWELLERS

JUDGEMENT

(1.) This revision petition has been filed against the order dated 25.11.2011 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, 'the State Commission') in Appeal No. A/05/1820 by which order of the District Forum dismissing the complaint was upheld.

(2.) Brief facts of the case are that the petitioner/complainant purchased precious stone Pukhraj from the Respondent on 7.4.2000 and got it fitted in a gold ring. After using ring for many months, the petitioner tried to return it to the respondent and demanded price of the stone because he did not feel good influence/effect of the stone. Respondent refused to return money, hence, complaint was filed.

(3.) Learned District Forum dismissed the complaint against which appeal filed by the petitioner was also dismissed.