SURESH KUMAR PALLE Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The relief sought for in the writ petition is as follows:

(2.) The petitioner instituted a consumer case in CC.No.301 of 2012 before the District Consumer Forum - II, Hyderabad (for short 'the consumer forum') claiming compensation on the ground that his request for repair of the Sony Ericsson Cell Phone W1001 model, within the warranty period of one year, was rejected. The said phone is stated to have been purchased for a sum of Rs.4,349/-. The consumer case was partly allowed by order dated 24.01.2013 directing the opposite parties therein to replace the cell phone to the petitioner with a new phone of the same brand and make, by taking back the old cell phone and further pay a sum of Rs.1,000/- towards compensation for mental agony and a sum of Rs.500/- towards costs.

(3.) It is the case of the petitioner that for non-compliance of the order in the above consumer case, he filed EA.No.28 of 2013 in CC.No.301 of 2012 to punish the opposite party under Section 27 of the Consumer Protection Act, 1986; the consumer forum instead of punishing the opposite party exceeded the scope and ambit of the execution proceedings and modified the order and passed the following direction: