HINDUSTAN LEVER LTD. Vs. MAHARAJ SINGH AND ANOTHER

JUDGEMENT

(1.) By this order we propose to dispose above-noted revision petitions involving similar question of law and fact. For convenience we treat the file of revision petition No. 1049/2013 as the lead file.

(2.) Briefly stated, facts relevant for the disposal of the revision petitions are that the petitioner/opposite party No. petitions during the year 2006 to February, 2007 advertised its promotion-cum-sale scheme for their product "Surf power. Under the scheme in each Surf Excel pack there was a box containing a stained cloth (Swatch) having certain between 1/10 to 10/10. The customers were assured that on washing swatch the hidden score would appear. The customers would find the score 10/10 on the swatch would be eligible for scholarship of Rs. 5 lakhs for the education of his/her scheme details printed on the wrapper of surf excel under the scheme are as under:-

(3.) It is the case of the respective respondents/complainants that they purchased surf excel packs under the scheme washing the cloth (swatch) found in the packet contained in the pack the hidden score 10/10 appeared on their respective The respondents/complainants thus submitted their claims for the promised scholarship of Rs. 5 lakhs each but the party refused to honour the claims. Feeling aggrieved the respective respondents filed the consumer complaint.