GULAB INDUSTRIES PVT LTD Vs. RNG SUITING LIMITED

JUDGEMENT

(1.) The petitioner was the opposite party before the District Forum where the respondent/complainant had filed a complaint alleging deficiency on the part of the petitioner.

(2.) Brief facts relating to the case are that the complainant had sent a consignment of 1455 Mtrs. of 'Supermatt' cloth for dyeing and treatment which were received back but with the material not properly processed. In the meantime, another 909 Mtrs. of 'Worsted 555' was also sent for same purpose. It is the case of the complainant that out of the first consignment, 297.9 Mtrs. of material which was sent for reprocessing was never received back as also the 909 Mtrs. of 'Worsted 555' was also not received back. There was deficiency in rendering service by the petitioner to the complainant in that the material was not dyed and treated as per the instructions. Thus alleging several deficiencies and requiring several debts a complaint came to be filed before the District Forum who after hearing the parties awarded reliefs in following terms:

(3.) Aggrieved by this order, an appeal was filed by the petitioner before the State Commission which was dismissed, hence this revision petition. We heard the parties and perused the material on record.