ARUN SAXENA Vs. RELIANCE WEB WORLD & ANR

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act, 1986 ('the Act') directed against the order passed by the District Consumer Forum, Raipur (hereinafter referred to as 'the District Forum' for brevity in complaint No. 36/2005 dismissing the complaint.

(2.) COMPLAINANT has averred that he obtained a mobile phone connection from the O.P. 1 bearing No. 93002 -04338 which was installed on 9.9.2004. The handset was purchased for Rs. 2,499 from the O.P. The said connection stopped giving service for outgoing as well as incoming calls. Complainant obtained recharge vouchers from the O.P. and told him about the complaint.

(3.) ON 28.12.2004, the mobile service stopped altogether. Written complaint was made to O.P. No. 1 on 3.1.2005 and 5.5.2005 and the complainant was asked to get the hand set checked from the O.P. No. 2. However, the O.P. No. 2 after checking the handset told that the set was not defective and was functioning properly. Despite being contacted O.P. No. 1 did nothing to restore the service. A legal notice was sent on 17.1.2005 to the O.P. No. 1 but the service was not restored. Complainant has prayed for a compensation of Rs. 20,000 for inconvenience and loss of social prestige.