VINOD GROVER Vs. NIRMALA BHARDWAJ

JUDGEMENT

(1.) This appeal has been filed by the opposite party against the order of the District Forum No. I dated 18th June, 1992.

(2.) Briefly the facts of the case are that the opposite party gave allurement that the ladies, who held their Kitty parties in their restaurant, would be given a gift packet of four glasses each. The complainant organised the Kitty party in the premises of the opposite party on 12th September, 1990. The Manager did not give the gift packet as promised on the ground that the same was not available at that time in the restaurant. However, he assured orally and in writing that the packet would be given to them soon. It is alleged that no gift packet had been given by the opposite party. Consequently, she filed a complaint before the District Forum No.1.

(3.) The opposite party contested the complaint. They admitted that they had agreed to give gift packets and had given it in writing. However, they pleaded that they never agreed to give four glass tumblers each, as the price of the tumblers would have been more than that of their profits.