National Consumer Disputes Redressal
M/S Cargo Tarpaulin Industries vs Sri Mallikarjun B. Kori on 5 July, 2007
NCDRC NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 2132 OF 2007 (Against the order dated 18/01/2007 in Appeal/ Complaint No. 1773/2006 of the State Commission Bangalore ) M/S CARGO TARPAULIN INDUSTRIES ........ Petitioner(s) Vs. SRI MALLIKARJUN B. KORI ........ Respondent(s) BEFORE: HON'BLE MR. JUSTICE S.N. KAPOOR, PRESIDING MEMBER MR. B.K. TAIMNI, MEMBER For the Petitioner : NEMO Dated the 5th Day of July, 2007 ORDER
The case was called out earlier and passed over. Again even on second call, none is present on behalf of the petitioner.
We have gong through the impugned order. It is apparent that the petitioner has charged Rs.112/- for Duck Back Baby Sheet sold to the complainant. Its Maximum Retail Price was Rs.90/-. According to the petitioner that though M.R.P was Rs.124/- but the Duck Back Baby Sheet was having an old label of Rs.92/- and after discussions, the price was settled at Rs.112/-. If there was an old label on the Duck Back Baby Sheet, indicating M.R.P. of Rs.92/- its M.R.P. would not increase, if subsequently due to increased cost of production, transportation etc. M.R.P. of subsequently manufactured goods is increased. If in these circumstances, the State Commission has imposed exemplary compensation of Rs.10,000/-, we think that the order passed by the State Commission does not call for any interference.
Revision petition is dismissed accordingly.
...J (S.N. KAPOOR) PRESIDING MEMBER ...
(B.K. TAIMNI) MEMBER SS/10