Man sues Jewellery Showroom over 0.375g Gold item

A Customer sued a jewellery showroom for charging Rs 948 extra on a pair of 0.375-gram gold earrings and won the case with the assertion that he had not approached the Court for large compensation, but for the breach of trust that he valued the most.

On the other hand, after a long debate, the showroom agreed to pay the sum to the customer with the statement that it would prefer to maintain its prestige & credibility over the meagre amount. The Consumer Court asked the jeweller to refund the extra amount alleged by the customer along with Rs 1,500 extra towards compensation for mental harassment.

The case is from Savarkundla town in Amreli district, where Ramesh Hirani bought a jewellery set for his daughter-in-law from Sonic Jewellers. The customer found fault with one earring, which couldn't hold its diamonds & was sent for repair on 4 occasions. The jeweller also got fed up with the repeated repairs & offered to replace the earrings.

Accordingly, a new pair of earrings was given to the customer with a bill of Rs 2,070. Hirani wasn't comfortable with the bill & raised a dispute that the earrings had 0.375g of gold, costing Rs 1,022 & silver used was worth Rs 100. The showroom charged Rs 948 more for the earrings towards labour, but it was only a replacement. The gold article wasn't a new order.

The showroom owners tried to settle the dispute but maintained that there was no deficiency in service on their part. The customer argued that he wanted to highlight the issue because most customers in India are duped when they buy gold.

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