P GOSWAMI AND SONS Vs. MAHENDRA KUMAR YADAV

JUDGEMENT

(1.) This is an appeal against order dated 24 February, 1993 of District Forum, Gorakhpur in Complaint Case No.349 of 1992. The District Forum has directed the present appellant, opposite party before the District Forum, to pay to the complainant a sum of Rs.155.50 comprising of Rs.5.50 as excess price charged for the medicine sold by the appellant to the complainant and Rs.150/- by way of compensation for harassment and mental agony. In addition, the appellant has been directed to pay a sum of Rs.75/- as costs of the proceedings.

(2.) No one is present before us on behalf of either party. We have looked into the case ourselves and proceed to decide it by this order.

(3.) The case of the complainant was that he had purchased some medicines from the appellant on 8 October, 1992 which included an injunction of which the price was indicated on the packet as Rs.67.50 apart from local taxes. The appellant charged a sum of Rs.73/- from the complainant.