M K AGROTECH PRIVATE LIMITED Vs. KARNATAKA CONSUMER S FORUM

JUDGEMENT

(1.) THIS appeal is by the OP challenging the order dated 6.9.2007 passed by the DF -Mysore in Complaint No. 125/2007 allowing the complaint of the complainants in part.

(2.) THE parties in this appeal are referred to as per their ranking before the DF.

(3.) COMPLAINANT No. 2 having attracted by the advertisement issued by the OP through hoardings and electronic media, in connection with its 10th Anniversary, purchased 3 litre of Sun Pure Oil from the dealer on 9.9.2006 hoping that he would get prize coupons in order to consider for any one for the prizes offered by the OP. But to his surprise the dealer refused to issue prize coupon stating that in order to get the prize coupon he is required to purchase 10 litre of Sun Pure Oil. In this regard the complainant No. 2 had written a letter to the OP on 13.10.2006 seeking clarification whether this condition of purchasing 10 litre of Sun Pure Oil has been notified in the advertisement or is it a hidden condition with a view of push his product in the market. In reply to this the OP has sent some newspapers and posters containing the advertisement of Sun Pure Oil 10th Anniversary.