SHASHI GUPTA Vs. B. MURLI

JUDGEMENT

(1.) This revision petition challenges the order dated 10.02.2012 passed by the Delhi State Consumer Disputes Redressal Commission, ('State Commission' for short) passed in First Appeal No.304 of 2011 by which the State Commission allowed the appeal of the respondent against the order dated 11.05.2011 passed by the District Consumer Disputes Redressal Forum, New Delhi in CC/704/2010 filed by the petitioner. The District Forum vide its order allowed the complaint of the petitioner and directed the respondent's company to pay Rs.3480/- in cash to the complainant / petitioner or offer the products against the coupons along with Rs.1000/- as compensation for harassment and litigation expenses.

(2.) Briefly stated, the facts emanating from the record filed by the petitioner are that the petitioner who is a shareholder of the respondent's company, namely, Nestle India Ltd., went to attend the Annual General Meeting of the shareholders held on 21.4.2010. The respondent Co. offered refreshment coupons for chocolate pack to its shareholders at this meeting. According to the petitioner, some of the shareholders could not exchange their coupons against the chocolate pack because the stock of chocolate packs got exhausted due to huge gathering of the shareholders at the AGM. In view of this, such shareholders were asked to collect their chocolate packs from company's office at Connaught Place.

(3.) Petitioner was one of those who could not collect the chocolate pack since the refreshment had exhausted. Feeling harassed by the response from the representatives of the respondent Co. who made him run from one office of the Co. to another to collect the chocolate pack, the petitioner filed a consumer complaint before the District Forum alleging deficiency in service on the part of the respondent Co. The District Forum vide its aforesaid order, accepted the complaint against which the respondent Co. went in appeal before the State Commission which reversed the order of the District Forum by accepting the appeal and setting aside the order of the District Forum.