JIBAN KUMAR DAS GUPTA Vs. STEEL N STYLE

JUDGEMENT

(1.) Heard Mr. Jiban Kumar Dasgupta, the petitioner, in person. In spite of service of the notice, the respondents did not appear.

(2.) This revision petition has been filed against the order of State Consumer Disputes Redressal Commission, Tripura at Agartala, dtd. 29/12/2018, passed in First Appeal No. A/25 of 2018 (arising from the order of District Consumer Disputes Redressal Forum, Gomati, Udaipur dtd. 24/5/2018 passed in CC No.11 of 2015), whereby District Forum has partly allowed the complaint and directed opposite party-2 to pay Rs.2000.00 as the compensation and State Commission has partly allowed the appeal and increased the compensation to Rs.5000.00 and directed opposite party-2 to pay Rs.5000.00 as compensation and Rs.2000.00 as the costs of the litigation to the complainant.

(3.) Jiban Kumar Dasgupta (the petitioner) filed Consumer Complaint No.11 of 2015, for (i) full refund of the defective product along with compensation for harassment and use of foul language and (ii) to issue of tax-complaint cash-memo. It has been stated in the complaint that the complainant had purchased a three door almirah, from Debnath Electronics, on 25/5/2014, which was delivered at his address, in evening, when load shedding was there. The product was found defective, smudged painting, packing spots etc. and the dealer, Debnath Electronics, was informed. The dealer did not rectify the defects so far and he had contacted Guwahati office on telephone No.18003453750 and mobile No.8486031746 but of no avail. The opposite party was adopting unfair tactics and harassing him by saying it may take some more months etc., just to carry over the guarantee period. The guarantee period covered up to 25/5/2015. Meanwhile, he was harassed and badly insulted when he had mentioned that "consumer forum " would be approached. Beside it, Cash-Memo issued was also defective with no vat etc. on the body. On these allegations, the complaint was filed on 14/5/2015.