BHAWANA KUMAR Vs. VARUN WEBRES LTD

JUDGEMENT

(1.) -HEARD.

(2.) IT is submitted that a lizard was found in one out of five bottles of Pepsi and a complaint was filed claiming a sum of Rs. 50,000.

(3.) THE Respondent contested the matter, inter alia, on the ground that no Pepsi bottle which contained dead lizard was sold to the complainant. The Liaison Officer, Shri Atun Kumar Sharma filed an affidavit on behalf of the Respondent No. 1 Pepsico. He submitted that the bottle allegedly containing Pepsi with lizard produced by the petitioner, was not manufactured by the Respondent Company. He alleged that the bottle had been re-sealed after putting therein a dead lizard. Earlier, father of the petitioner had also filed a similar complaint against Coca Cola Company by putting a lizard in a Coca Cola bottle, which was dismissed.