State Consumer Disputes Redressal Commission
Devvrat vs Stephen Elop on 20 December, 2013
IN THE STATE COMMISSION: DELHI (Constituted under Section 9 of The Consumer Protection Act, 1986) Date of Decision:20.12.2013 First Appeal No.2013/1307 (Arising out of Order dated 30.10.2013 passed by the District Consumer Forum(New Delhi) M-Block, Vikas Bhawan, New Delhi in Complaint Case No.339/2013) Sh. Devvrat . Appellant /Complainant Block O, No.55, LGF in person Lajpat Nagar, Part-2, New Delhi Versus 1. Mr. Stephen Elop .. Respondent/Opposite Parties Chief Executive Officer Nokia Global, Nokia India Private Limited, Kailash Building, Flat No.1204, 12th Floor, K.G. Marg, New Delhi. 2. Mr. Sachin Bansal, Chief Executive Officer, Flipkart Internet Pvt. Ltd. Plot No.435, Near TNT Hub Road No.4, Beside Hotel Venus Landora Extn. Mahipal Pur New Delhi. 3. Secretary, Ministry of Consumer Affairs, Food & Public Distribution, Krishi Bhawan, New Delhi CORAM Ms. Salma Noor Member
Sh. N P Kaushik Member (Judicial)
1. Whether reporters of local newspapers be allowed to see the judgment?
2. To be referred to the Reporter or not?
Sh. N P Kaushik, Member (Judicial)
1. The appellant has impugned the orders dated 30.10.2013 passed by the District Forum (New Delhi) in complaint case No.339/2013. The same is reproduced below:
Complainant in person. Neeraj Gupta AR for OP. Put up before Lok Adalat. The matter is heard OP admits that the set is faulty. He is ready to pay the price. Considering the admission by OP, we award compensation of Rs.5000/- and direct the OP to pay cost of Rs.36,320/- as cash of mobile. File be consigned to the R/R
2. Vide present appeal the appellant has prayed for enhancement of amount of compensation of Rs.5000/- granted to him. Appellant has already been granted full costs of the instrument, Nokia Lumia 920. Compensation to the tune of Rs.5000/- is fully justified. The appellant who is incidentally an advocate submitted that he suffered professional damages. Nowadays the sim card of a mobile in another mobile phone can be put and used. Therefore no harassment or inconvenience was caused to the consumer.
3. Compensation to the tune of Rs.5000/- as awarded by the District Forum was quite adequate and reasonable and does not require reconsideration by this Commission. Appeal is hence dismissed in limine.
4. A copy of this order be provided to the parties as per rules, and a copy of this order be sent to District Forum for information. File be consigned to Record room.
Announced on 20th day of December 2013.
(Salma Noor) Presiding Member (N P Kaushik) Member (Judicial) Tri