SAROJ VYAS Vs. SETHI MEDICAL STORE

JUDGEMENT

(1.) -heard. THIS is complainant's appeal from the order dated 15.5.1995 whereby the D. F. , Ajmer, though accepted her complaint against the opposite party yet awarded a compensation of Rs.1,000/- for mental agony and Rs.500/- as cost of litigation. The grievance of the appellant was that the respondent had sold Rebax-C, a cough syrup, on 25.10.1993 though the expiry date of the said medicine had already arrived on 11.10.1993. This fact was not in dispute between the parties. The explanation offered by the respondent was that the sales man had unauthorisedly sold the said medicine after the expiry date and, therefore, the respondent should not be held liable for having sold defective goods to the appellant. The D. F. however negatived the explanation of the respondent and decreed appellant's claim in the manner stated above. Hence this appeal by the complainant for enhancement of the compensation.

(2.) We were told that the respondent has not challenged the impugned order.

(3.) In view of the fact that the respondent has not challenged the impugned order we hold that the respondent had sold a medicine to the appellant after the date of expiry of such medicine. It amounted to unfair trade practice as defined Sections 2 (1) (nnn) and 2 (1) (r) of the Consumer Protection Act, 1986 . Moreover, the respondent is found to have, sold defective goods to the appellant.