E USHMAN SHERIFF Vs. K A S SEKAR

JUDGEMENT

(1.) This is a complaint under Sec.17 read with Sec.12 of the Consumer Protection Act.

(2.) On 17.5.1992 the complainant purchased a lottery ticket for Rs.3/- from the 1st opposite party for the 19th Draw PAMBA WEEKLY of Mizoram State which offered a first prize of Rs.3 lakhs. The drawal was to take over on 20.5.1992. The complainant, when he approached the 1st opposite party was informed that the drawl has been postponed. This was the answer given several times. The complainant sent a registered notice to the opposite parties 1 and 2. The opposite party 1 did not send any reply. The 2nd opposite party sent a reply directing the third opposite party which is the sole agent for conducting this lottery to conduct the drawal, but no draw has been conducted so far. The complainant has therefore come forward with this complaint, claiming the price of the ticket namely Rs.3/-, Rs.3 lakhs as the first prize, Rs.100/- for travel expenses, Rs.50/- for legal notice and Rs.5,000/- for mental suffering and hardship.

(3.) Notice was issued to the opposite parties and they remained absent and have been set ex-parte.