DIVYA SOOD Vs. GURDEEP KAUR BHUHI

JUDGEMENT

(1.) APPLICATION for adjournment by the proxy counsel is rejected. In our view, the order passed by the State Commission cannot be said to be in any way erroneous. An advertisement was given by "The Body Care" in The Times of India that without dieting, weight would be reduced. The complainant who has paid the amount, after undergoing the treatment, found that the said advertisement was bogus because after taking the treatment, her weight did not reduce. Hence, the complainant filed Complaint No.1040/2005 before the District Forum, Bangalore. The District Forum, by its order dated 30.12.2005, arrived at the conclusion that this would be an unfair trade practice and awarded a sum of Rs.25,000/- as compensation and also directed the petitioner herein to refund the amount of Rs.10,500/- paid by the complainant to the petitioner.

(2.) BEING aggrieved by the order of the District Forum, the petitioner filed Appeal No.103/2006 before the State Commission, Karnataka. The State Commission, by its order dated 12.9.2006, confirmed the order passed by the District Forum.