V KAY VERMA Vs. RAJ MEDICO

JUDGEMENT

(1.) This appeal is directed against an order passed by District Forum, Muradabad whereby the Forum has rejected the Complaint.

(2.) The facts of the case reveal that the Complainant purchased medicine for Rs.6.50 paise from the shop of the Opposite party. The complainant after words purchased the same medicine for Rs.2/- (two rupees) per capsule from another shop. As the opposite party charged enhanced price from the complainant filed the Complaint before the District Forum, Muradabad complaining about this misconduct on the part of the Opposite Party.

(3.) The District Forum, Muradabad has recorded the finding that the Opposite Party realized price in excess of schedule price but instead of granting the relief to the complainant, they dismissed the complaint.