M. Thanikachalam J. - (1.) The unsuccessful complainant, in OP.No.213/2005, on the file of District Forum, Chennai (South), is the appellant.
(2.) The complainant had purchased two cartons of bottles soft drinks of Mountain Dew, Slice 200 ml. on 28.6.2003, from M/s.Supraba Super Market, Villivakkam, to provide to his guests and relatives. When the party was on, the complainant took a bottle of Mountain Dew, and found some insects inside the sealed bottle. Similarly, he had also noticed small insect inside the soft drink, slice bottle also, thereby causing disturbance and embarrassment in the presence of his guests.
(3.) The complainant caused notice dt.29.6.2003, for which there was no proper response, conceding the compensation. Hence this petition is filed for the compensation of Rs.2 lakhs.;