VODAPHONE ESSAR CELLULAR LTD. Vs. MADHAV WAMAN CHITALE

JUDGEMENT

(1.) PRESIDENT (Oral) -This appeal filed by the appellant/org. opposite party in Consumer Complaint No. 302/2008 is directed against the order dated 30.4.2008 passed by District Forum, Pune.

(2.) THE Forum below partly allowed the complaint and directed the present appellant to pay compensation of Rs. 20,000 to the respondent/org. complainant with interest @ 9% p.a.

(3.) WE heard Adv. A.S. Misar for the appellant.