JAGJIT SINGH Vs. KNOCKOUT

JUDGEMENT

(1.) This appeal is by the complainant Jagjit Singh claiming enhancement of compensation as awarded by the District Forum, Jalandhar vide order dated September 25, 1996. The District Forum gave directions to the opposite party M/s. Knockout, Tailors, and Drappers to pay a sum of Rs.1,000/- to the complainant on account of deficiency in rendering service in the matter of stitching of one suit and three Pants. Since no appeal has been filed by the opposite party, it is not considered necessary to refer to the facts in detail. We have to accept the findings of deficiency in rendering service on the part of the opposite party. Even otherwise on going through the record of the District Forum, we find that no written statement was filed by the opposite party.

(2.) In February 1995 one suit was given to the opposite party for stitching. The same was to be delivered back after stitching on February 11, 1995. In the meantime on February 7,1995, three Pants more were delivered for stitching. The Pants stitched were stated to be defective to some extent. The complainant was asked to come on February 13, 1995 on which date the shop was closed. On the next day i. e. February 14, 1995 clothes were found stitched, however they were in bad shape. Some quarrel took place, however the complainant was asked to come on the following day. On that day Pant was amended, but not the coat. However, the delivery was taken as the clothes were required by the complainant for wearing on the occasion of his marriage fixed for February 19,1995. After serving notice on March 1,1995, the complaint was filed on June 19, 1995. As already stated, no written statement was filed by the opposite party inspite of service. On behalf of the complainant, affidavit of his attorney Sh. Sukhjit Chandi was filed alongwith the documents. The affidavit supported the allegations levelled in the complaint.

(3.) The attorney of the complainant while arguing stated that the complainant was claiming compensation under different heads as under : ( i ) Cost of cloth for 3 Pants @ Rs . (sic.) (ii) Stitching charges for the same Rs .525/- (iii) Cost of cloth for the suit (imported ). Rs .2500/- (iv) Stitching charges Rs .1,250/- (v) Compensation for 5 visits Rs .2000/- (vi) Harassment Rs .1,500/- (vii) Mental agony Rs .1,000/-