- (1.)This appeal is filed against the order of the District Forum, Palakkadu in O. P. No.47/92. The appellant herein was the Ist opposite party before the District Forum. The Ist Respondent and the 2nd Respondent herein were the complainant and 2nd opposite party respectively before the District Forum.
(2.)The case of the complainant/ Ist Respondent was as follows. The complainant is a life subscriber of Manasasthram Magazine since 10.5.77 and he was getting the Magazine regularly till July, 1987. Towards life membership he had paid Rs.100/-. After July, 1987 he was not getting the Magazine and therefore, he approached Consumer Protection Council, Palakkadu District Committee and accepting the advice of the Council the Ist opposite party/appellant settled the matter by paying Rs.540/- towards cost of missed issue of the periodicals and resuming supply of publications thereafter. He used to get the Magazine till August, 1991 and afterwards the Ist opposite party failed to send the Magazine. Hence a complaint was filed by him claiming a compensation and demanding regular supply of the Magazine.
(3.)The District Forum allowed the complaint directing the appellant/ist opposite party to send the Magazine regularly in future and to pay the cost of the Magazine from September, 1991 till the date of resuming the supply of the Manasasthram Magazine at the rate of Rs.5/- per month and an amount of Rs.200/- as compensation. Aggrieved by that order this appeal has been filed.