S P THIRUMALA RAO Vs. MANAGER BATA SHOE STORES

JUDGEMENT

(1.) This appeal is directed against the order dated 27.3.1991 passed by the District Forum, Mysore in Complaint No. CPA/242/90-91 on its file.

(2.) It arises in this way : the appellant purchased a pair of shoes from the Respondent on 12.7.1990 for Rs.194.40. After using them for about a month, the complainant found the bottom portion of the shoe of the left foot have come out. Then he approached the respondent for replacement As his request was not complied with by the respondent, he filed a complaint before the District Forum for replacement of the shoes and payment of incidental expenses of Rs.200/- and other reliefs deemed fit by the District Forum.

(3.) The Respondent regretted the inconvenience caused to the customer and stated that he had addressed a letter to the appellant requesting him to visit his shop and to get the matter settled. But as die appellant did not turn up, the matter could not be settled. On hearing both sides, the District Forum directed the Respondent to refund the sum of Rs.194.40 to the complainant on receiving the damaged pair of shoes from him within a period of 60 days from the date of the order. Being dissatisfied with the said order, the complainant preferred this appeal.