SUKHJIT SINGH CHANDI Vs. SPICE TELECOM & ORS

JUDGEMENT

(1.) THIS is an appeal filed against order dated 21.7.2004 passed by the District Consumer Disputes Redressal Forum -II, U.T., Chandigarh [hereinafter, to be referred as the District Forum -II, for short] in Complaint Case No. 809 of 2002: Sh. Sukhjit Singh Chandi v. M/s. Spice Telecom and Others.

(2.) THE contextual facts in brief are as under:

(3.) DUE to the above stated grounds the appellant has prayed for a direction to replace the defective sim card with a new sim card for the balance of Rs. 2,869/ - or in the alternative refund the amount with interest @ 18% per annum w.e.f. 11.9.1998 till realization. Damages @ Rs. 6,000/ - per month from 11.9.1998 with interest @ 18% per annum and cost of litigation amounting to Rs. 10,000/ - have also been prayed for.