KRISHNA M RAO Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) PETITIONER /complainant had filed a consumer complaint no. 156 of 2009 against the respondent for not complying with the terms of stockistship agreement between the petitioner and the respondents. The brief facts of the case as per the petitioner are as follows:

(2.) THE first respondent is a Ghaziabad based Private Limited Company. It is engaged in producing Fast Moving Consumer Goods (FMCG); perishable processed food consumable items like Fruit Jams, Chocolates, Corn Flakes, Ketchups, Namkeens, Snacks, Jams, Pickles, Sauces, Peanuts, Corn Flakes, Puffs, Candies and many other food products under the Brand name 'MUM 's '. This processed food business had been started in the year 2008.

(3.) SOMETIME before September of last year, the petitioner came to know that the respondent was looking for stockists for its products in this part of Karnataka, therefore, he contacted the company 's Bangalore based representative/Sales Officer - one Suresh and its Hubli based representative, one Ravi Kukar and in September 2008 both of them met the petitioner at Padubidri. After detailed discussions, the petitioner agreed to become the 'Super Stockist ' for the respondents product for the two districts of South Canara and Udupi in Karnataka State.