BAGIT TODAY AND ANR. C/O. TODAY RETAIL NETWORK PVT. LTD. Vs. SWAMI ATMANANDENDRA SARASWATHI HALAGAIAHNAHHUNDI MYSORE

JUDGEMENT

(1.) No one is present for the respondent/complainant though written arguments have been received from him which indicate receipt of notice of the revision petition by him. I therefore, have heard the learned counsel for the petitioners.

(2.) The complainant/respondent was offered a book namely 'Treasurer of the World - A Complete Guide to UNESCO World Heritage Sites' along with a pair of 'Reebok' shoes worth Rs.3,499/- and a trendy 'Numero Uno' watch worth Rs.2,499/- for a payment of Rs.3,000/-. He paid the aforesaid amount but neither the book nor the gifts were supplied to him. He therefore, approached the concerned District Forum by way of a consumer complaint.

(3.) The petitioner remained ex-parte before the District Forum, which vide order dated 04.04.2013, directed as under: