RAMBILAS RATHORE Vs. BISLERI INTERNATIONAL PVT LTD & ORS; BISLERI INTERNATIONAL PVT LTD; D K ENTERPRISES THROUGH MANAGER DEEPAK KHANDELWAL DEALER BISLERI INTERNATION PVT LTD; HOTEL KIRAN JHALRAPATAN

JUDGEMENT

(1.) The complainants/petitioners claim to have purchased water packed in Bisleri bottle from a restaurant namely 'Hotel Kiran' in Jhalawar. Each complainant claims to have bought one bottle each from the said hotel on the same date, though at different times. The case of the petitioners/complainants is that there was foreign substance/trash inside the water bottles and when they complained to the hotel, they were told that the hotel was selling the bottle as received from the dealer and if they had any complaint to make, they could make their complaint to the dealer/manufacturer. Being aggrieved, the petitioners/complainants sent a legal notice to the hotel as well as to the dealer and manufacturer of the product. Since no relief was provided to them, they approached the concerned District Forum by way of three separate consumer complaints.

(2.) The complaints were resisted by the respondents. It was inter-alia stated in the reply filed that there was no foreign product in the bottle sold by them; the manufacturer namely Bisleri International Pvt. Ltd. conformed to the highest standards and they were using the latest technology. It was further stated that their products did not have any defect or deficiency in them. It was also claimed that the manufacturer had installed a state of the art water treatment plant where the bottles were being packed and every product was being subjected to stringent quality check.

(3.) The District Forum having dismissed the complaint, the petitioners approached the concerned State Commission by way of three separate appeals. The said appeals also having been dismissed, they are before this Commission by way of these revision petitions.