GIAN PRAKASH Vs. M T N L

JUDGEMENT

(1.) -We are in full agreement with the view taken by the State Commission that on the very facts in the complaint petition, the valuation of the relief claimed in the complaint that Rs. 1,02,617/- is manifestly grossly inflated and there is every reason to believe that it has been purposely done to enable the complainant to institute the case before the State Commission because of the fact that no Court-fee is payable for institution of complaints preferred under the Act. The complaining consumers should not resort to this practice of inflating claims. Such a tendency has got to be strictly discouraged and what has been done by the State Commission is precisely correct. We confirm the order of the State Commission and dismiss this appeal. No costs.

(2.) WE are informed that the original petition which was returned to the complainant by the State Commission for presentation to the District Forum has been included amongst the papers filed by him before this Commission. The petition will be returned to the complainant and it will be open to him to present it before the District Forum, Delhi whereupon it will be registered as complaint filed as on the date it was originally instituted before the State Commission and disposed of in accordance with law on the merits. Appeal dismissed.