WITEL SEE MARKETING LIMITED, THROUGH SH. DEEPAK KUMAR DAS, AUTHORISED REPRESENTATIVE CORPORATE OFFICE B Vs. PARVEEN RANI W/O SH. MADAN LAL, R/O HOUSE NO. 1686, SEKHA ROAD, STREET NO. 5, TEHSIL AND DISTRICT BARNALA PUNJAB

JUDGEMENT

(1.) (Oral) - The respondent/complainant subscribed to a scheme of the petitioner where under she was to deposit Rs. 5,000.00 and get discount of Rs. 150.00 per month on the products which she could buy from various outlets of the petitioner. The number of discount coupons given to the complainant was 36 and she could encash them at any time upto 12.10.2019. Some of the discount coupons were utilised by the complainant till July, 2013, when the petitioner closed its outlet and discontinued the scheme. This is also the grievance of the complainant/respondent that under the scheme she was also to receive a suit length, which the petitioner did not deliver to her. Being aggrieved, the complainant approached the concerned District Forum, by way of a complaint, seeking refund of the amount paid by her along with compensation etc.

(2.) The petitioner remained ex parte before the District Forum. The following were the prayers made by the complainant before the District Forum:-

(3.) The District Forum dismissed the complaint, inter-alia, on the ground that it did not have territorial jurisdiction to entertain the complaint.