NOVEX PRIVATE LIMITED Vs. KAMAL MANCHANDA

JUDGEMENT

(1.) ON account of having damaged five curtains consisting of 15 panels given for dry -cleaning to the appellant, the appellant has been vide order dated 1.10.2003 passed by the District Forum directed to pay Rs. 10,800 with interest @ 12% and Rs. 1,000 as cost of litigation. Instead of replacing or repairing the curtains.

(2.) FEELING aggrieved by this order the appellant has directed this appeal.

(3.) IN order to settle the dispute, the appellant offered Rs. 3,000 as compensation besides refund of the amount charged for dry cleaning. However, the respondent did not accept this offer and rather approached the District Forum and obtained the impugned order.