District Consumer Disputes Redressal Forum, Delhi: A Bench comprising of N.K. Sharma (President) and Ms. Sonica Mehrotra of the forum delivered a judgement directing a wedding photographer to pay a compensation of Rs. 10,000 to the groom on account of mental harassment for failing to deliver the marriage photographs even after three years of marriage.

In the present case, the marriage took place on 2nd December, 2015 and the photographer had agreed to hand over the wedding photos 10 days after marriage for a consideration of Rs. 15,000. Despite, paying the opposite party an extra amount of Rs. 12,500 and serving him with legal notice, the opposite party failed to deliver the photos to the complainant.

Accordingly, the Forum directed the photographer to pay Rs. 3000 on account of litigation expenses to the complainant along with compensation on account of loss of enjoyment. [Rajesh Sharma v. Lucky Digital Photo Studio, Complaint Case No. 15/17, decided on 14.11.2017]

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2 comments

  • useful

  • It’s shameless for every wedding photographers, or photography industry. who have broken the trust & loyalty as consumer and business man.

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