T T LTD Vs. SAROJA

JUDGEMENT

(1.) This appeal, by the opposite party, is directed against the order dated 18.2.93, passed by the District Forum, Chickmagalur, in complaint No. CPA/cm/22/91-92, directing the opposite parties to pay to the complainant a sum of Rs.65,000/- as compensation. The facts, briefly stated, are as follows :

(2.) It is the case of the complainant that on 7.9.90 she who cooking Dhal in a Prestige Pressure Cooker - manufactured by opposite party No.1 and purchased from opposite party No.2. It is the further case of the complainant that the said Prestige Pressure Cooker suddenly exploded causing severe burn injuries on her chest and other parts of the body. The complainant was hospitalised subsequently for treatment and had incurred expenses of a sum of Rs.10,000/- for treatment. The complainant has been advised to undergo plastic surgery for the removal of scars on the chest which would cost her in a sum of Rs.20,000/-. She also claimed a sum of Rs.20,000/- for loss of cosmetic value and a sum of Rs.25,000/ for mental agony undergone by her.

(3.) It is the grievance of the complainant that the said Prestige Pressure Cooker had manufacturing defect as it was manufactured with inferior quality material. The complainant sought in all a sum of Rs.75,000/- as compensation from the opposite parties.