M.THANIKACHALAM J. - (1.) The opposite party is the appellant.
(2.) The respondent/complainant accusing the opposite party, as if, they have committed unfair trade practice, as well as deficiency in service, having announced a price scheme, in not printing the slogan in the wrapper of the soap, thereby they have caused mental agony, for which, he is entitled to a compensation of Rs.1 lakh, in addition, direction to be given against the opposite party not to announce this kind of scheme, since that aimed to boost the sale production.
(3.) The opposite party admitting the scheme announced by them as well as the printing of slogan, in the inside the wrapper of the soap cover, resisted the complaint contending that they have not collected any excess amount to cover the scheme and in fact, the scheme is only a Kalvi Dhanam for consumers of Hamam Soap and the offer was valid till 13.7.2003, which cannot be termed as unfair trade practice or deficiency in service, that too, in view of the fact, the prize money was distributed, only for education, thereby praying for the dismissal of the complaint, elaborating the scheme in the Written Version and their reputation also, denying further averments in the complaint.;