MOAMMED AYUB KHAN SOUDAGARCOMPLAINA Vs. AMJAD ATTAR

JUDGEMENT

(1.) The complainant has filed this Complaint for compensation in a sum of Rs. 19,00,000 as against the opposite parties (OP). The case of the complainant is as follows:

(2.) OPS 1 and 4 jointly introducted an offer at the very popularly known Television Programme called 'Kaun Banega Crorepati' (KBC) at Star Plus Television Channel. The offer was to exchange Britannia Wrappers worth Rs. 100 at the nearest Britannia Prize Centre for a scratch card. After scratching the silver patch if the words 'Kaun Banega Crorepati' or words referring to any other prize appear, the purchaser had to hand over the submission coupon with personal details at the prize centre. If the words 'Kaun Banega Crorepati' appear, the KBC Selection Team would call the purchaser to answer a set of questions. If the purchaser answers correctly he could be on the Show and he could win up to Rs. one crore.

(3.) AS per the offer, the offer issued by OP 3 was valid from 3.10.2000 till 7.2.2001, whereas the scratch cards were delivered to the complainant on 8.2.2001, i.e., after the expiry of the time specified in the offer. This, according to the complainant, has made the complainant to suffer substantial loss and he was deprived of participating in the KBC and has also suffered mental agony as he was mentally made up his mind to participate in the KBC by preparing himself to answer the questions that may be put by the Selection Committee or by Sri Amitabh Bachchan.