(1.) -VIDE impugned order dated 15. 10. 2007 passed by the District Forum, the appellant has been directed to refund the purchase price of the jar of water and to pay Rs. 5,000 as compensation and further directed to observe proper hygiene while bottling the jars and ensure that the jars are thoroughly cleaned before being bottled as the impure water is unsafe for human consumption and bottled water is purchased for the added surety that it is fit for consumption.
(2.) FEELING aggrieved the appellant has preferred this appeal.
(3.) ALLEGATIONS of the respondent leading to the impugned order in brief are that he had purchased 20 ltrs water sealed jar from the appellant on 6. 7. 2004 for drinking purpose. Respondent stated that he is a regular purchaser of the bottled water of DJB but the bottle in question had impurities. The respondent went to the office of the appellant at Greater Kaialsh-I and the officer present there assured him that action will be taken on his complaint. Thereafter the respondent contacted the Karol Bagh office of DJB and also lodged his complaint over the telephone but was directed to file a written complaint. The respondent faxed the complaint to the appellant. But in spite of having visited the office of the DJB after having filed the complaint nothing has been done on the complaint. The respondent has made a prayer for compensation to the tune of Rs. 10 lacs from DJB for not having resolved his complaint and for having supplied him dirty drinking water.