PUNJAB URBAN PLANNING AND DEVELOPMENT AUTHORITY Vs. SATPAL

JUDGEMENT

(1.) This is an appeal under Sec.15 of the Consumer Protection Act, 1986 (hereinafter called the 'act') against judgment and order dated 11.7.1994 passed by the District Forum, Agra in Complaint Case No.742 of 1993.

(2.) Initially a complaint was filed with the allegations that the complainant in connection with the marriage of his daughter purchased three Sarees from the opposite party, out of which one Saree was costing Rs.1,200/-, second one Rs.1,800/- and the third one Rs.800/-. Though no formal cash memo was issued, bill on white paper was given. A defect was detected on the Saree costing Rs.1,200/-. When the Saree was brought to the opposite party and informed about the defects, the opposite party did not replace the defective Saree. Consequently a complaint was filed for compensation.

(3.) The opposite party denied the allegations in the written statement and further stated that no Saree was purchased by the complainant nor any bill was issued. It also denied that, Kutcha receipts are never issued to its customers.