CADBURY INDIA LTD Vs. L NIRANJAN

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner.

(2.) COMPLAINANT purchased a Cadbury chocolate for presenting it as a birthday gift. Unfortunately, when the said chocolate was opened, it was found that chocolate was infested with worms and fungus. As it was a birthday party, the situation became unpleasant. He, therefore, approached the District Forum, Bangalore for compensation.

(3.) BEFORE the District Forum, it was contended by the petitioner that it is multi-national Company and is always complying with the norms prescribed by various legislations, such as, the Prevention of Food Adulteration Act, the Standards of Weights and Measures Act, etc. The District Forum, on the basis of the application filed by the complainant, sent the product to the Public Health Institute for analysis and the report was obtained. As per the report, it was infested with worms.