National Consumer Disputes Redressal
Smt. Divya Sood vs Ms.Gurdeep Kaur Bhuhi on 27 November, 2006
NCDRC NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 3467 OF 2006 (From the order dated 12.9.06 in Appeal No.103/06 of the State Commission, Karnataka) Smt. Divya Sood Petitioner Versus Ms.Gurdeep Kaur Bhuhi Respondent
BEFORE :
HONBLE MR.
JUSTICE M.B. SHAH, PRESIDENT MRS.
RAJYALAKSHMI RAO, MEMBER For the Petitioner : Mr.Aman Singh, Advocate for Mr.Deepak K. Tyagi, Advocate 27.11.2006 O R D E R Application for adjournment by the proxy counsel is rejected.
In our view, the order passed by the State Commission cannot be said to be in any way erroneous. An advertisement was given by The Body Care in The Times of India that without dieting, weight would be reduced. The complainant who has paid the amount, after undergoing the treatment, found that the said advertisement was bogus because after taking the treatment, her weight did not reduce. Hence, the complainant filed Complaint No.1040/2005 before the District Forum, Bangalore. The District Forum, by its order dated 30.12.2005, arrived at the conclusion that this would be an unfair trade practice and awarded a sum of Rs.25,000/- as compensation and also directed the petitioner herein to refund the amount of Rs.10,500/- paid by the complainant to the petitioner.
Being aggrieved by the order of the District Forum, the petitioner filed Appeal No.103/2006 before the State Commission, Karnataka. The State Commission, by its order dated 12.9.2006, confirmed the order passed by the District Forum.
We entirely agree with the findings recorded by the fora below. Such tempting advertisements, giving misleading statements with regard to the alleged treatment, are increasing day-by-day and are required to be controlled so that persons may not be lured to pay large amount to such bodies in a hope that they can reduce their weight by undergoing the so-called treatment.
The amount awarded by the fora below is also on the lower side.
Considering this aspect, this Revision Petition is dismissed.
.J. ( M.B. SHAH) PRESIDENT (RAJYALAKSHMI RAO) MEMBER /sra/ 4 / Court-1