SANDEEP BHALLA Vs. ASHOKA ELECTRONICS

JUDGEMENT

(1.) Present revision under Section 21 (b) of the Consumer Protection, 1986 (for short as "Act") has been filed against order dated 13th August, 2010 passed by State Consumer Disputes Redressal Commission, New Delhi (for short as "State Commission"). By impugned order, appeal filed by the petitioner against order passed by District Consumer Disputes Redressal Forum, (Central), Delhi (for short as "District Forum"), was dismissed.

(2.) Petitioner, who was complainant before the District Forum has pleaded that he purchased a mobile phone-cum pocket PC namely. Imate Pdal from respondent/OP on 7.4.2007 for Rs. 21,900. Later on, the petitioner found that there were serious manufacturing defects in the product, which constitute deficiency of goods. Respondent failed to disclose the address of the manufacturer and has also failed to provide after sale service.

(3.) Petitioner pleaded in his complaint about following defects in the product: