KAILASH DAINAJI KHARDE Vs. MITTAL ELECTRONICS

JUDGEMENT

(1.) PETITIONER Kailash Dainaji Kharde was the original complainant before the District Consumer Disputes Redressal Forum, Akola, Maharashtra (in short, 'the District Forum ') and respondents 1 and 2 were the opposite parties (OPs) in the same order. He is serving in the telephone department at Akola, Maharashtra.

(2.) BRIEFLY stated, the main grievance of the complainant was that against the assurance given by OP 1 at the time of installation, OP 2 had increased the rent of the Dish Antenna by charging the entire amount. The allegation of giving a false temptation and non -fulfilment of the promise made because of which he suffered mental torture and inconvenience, the complainant filed this complaint before the District Forum for getting damages from the OPs.

(3.) NOT satisfied with this award treating it as inadequate, the complainant filed an appeal before the State Consumer Disputes Redressal Commission, Maharashtra, Circuit Bench at Nagpur (in short, 'the State Commission ') . None appeared for the complainant/ appellant or OP 1. After hearing the counsel for the OP 2, the State Commission vide its impugned order held that reasonable compensation had been awarded by the District Forum while partly accepting the complaint and hence did not find any merit in the appeal and dismissed the same. Aggrieved by this order of the State Commission, the complainant has now filed the present revision petition.