SANJAY NAG Vs. HARI OM MASALA INDUSTRIES

JUDGEMENT

(1.) The present Revision Petition has been filed under Section 21 (b) of the Consumer Protection Act, 1986 against the impugned order dated 22.10.2013 passed by the State Consumer Disputes Redressal Commission (in short, 'State Commission') in First Appeal No. 879 of 2010, allowing the Appeal and setting aside the order dated 21.04.2010 passed by the District Consumer Disputes Redressal Forum, (in short, 'District Forum') in Complaint No. 342 of 2008.

(2.) Facts in brief: The Petitioner/Complainant Mr. Sanjay Nag, an unemployed youth, deposited Rs. 5,00,000/- with Hari Om Masala Industries, the OP, for the purpose of being a stockiest of spices products. Due to substandard quality of products, the OP factory could not be run. Therefore, Complainant made several requests to OP and sought return of Rs.43,226/- the advance balance and security amount of Rs. 5,00,000/- deposited with the OP, but no avail. Hence, the complainant filed the complaint before the District Forum.

(3.) The District Forum partly allowed the complaint and directed the OP to pay back the security amount of Rs. 5 lacs to the complainant along with interest thereon @ 9% p.a. within 60 days from the date of receipt of the order and allowed Rs. 2,000/- on account of cost of litigation.