PARAS JAIN Vs. AMAZON SELLER SERVICES PVT. LTD.

JUDGEMENT

(1.) The present Consumer Complaint u/s 2 (1) (d) (i) read with Section 12 (1)(c) of the Consumer Protection Act, 1986 (for short, the "Act") has been filed by the Complainant, Mr. Paras Jain against Opposite Party, Amazon Seller Service Private Limited seeking refund of the amount of Rs. 9,119/- paid towards purchase of Mobile Phone along with litigation and transportation cost of Rs. 1 lakh and Punitive Damages to the tune of Rs. 743,00,00,000/- (Rupees Seven Hundred Forty Three Crore Rupees) for causing legal injury and financial loss to the Complainant as well as innumerable other Consumers.

(2.) Pertinently, Complainant has filed IA 4627 of 2017 seeking permission to represent the numerous consumers at large under Section 12(1)(c) of the Consumer Protection Act, 1986.

(3.) The facts leading upto the present Complaint are that the Opposite Party is a Private Company running the business of E-Commerce across the Country by selling goods online via its official webpage www.amazon.in.