DASHMESH DRY CLEANERS AND DYERS Vs. GEETHANJALI NAIR

JUDGEMENT

(1.) The present appeal has been instituted by M/s. Dashmesh Dry Cleaners, aggrieved against the order of District Forum-II directing them to pay to Mrs. Geethanjali Nair a sum of Rs.1,000/- towards the costs of the damage to Saree and Rs.500/- for harassment and costs of the case.

(2.) Stated briefly the facts are :

(3.) Mrs. Geethanjali Nair entrusted a Silk Saree to the appellant for drycleaning on 3.7.1998 and it was to be delivered on 7.7.1998. However, it got badly damaged during the process of drycleaning as some colour had also spread and it got perforations at places which were carefully darned by the opposite party now appellant. She also alleged in the complaint that she had to visit the premises of the drycleaner 11 times in order to get Saree restored to the usable condition but she was not at all satisfied with the performance of the appellant to improve defects occurred during the drycleaning.