P N SHETTY Vs. BHARTI CELLULAR LIMITED

JUDGEMENT

(1.) Some cases are being filed before the Forum/commission constituted under the Consumer Protection Act, 1986 even for 'fall of a hat'. The tendency of some consumers is to claim damages of lakhs of rupees even if they suffer loss of few hundreds of rupees under the guise of 'deficiency in Service', 'negligence', 'damage to Reputation in Sociey', etc. Added to this, some consumers who appear in person do not use polite words either in their pleadings or during arguments. Some other consumers try to misuse the Forums merely because the statute provides for a nominal Court-fee. In some other cases even though the cost of goods or services might be less than Rs.20,00,000, the consumers round-off their claim to Rs.20,00,000 and file complaints directly before this Commission bypassing the District Forums, in order to avoid going to District Froum. The case on hand is one such case. The consumer in the instant case has claimed a sum of Rs.5,00,000 as compensation for the alleged damage caused to his "personal Standing" and Rs.1,000 per day for a period during which his mobile telephone was disconnected, notwithstanding the fact that the mobile telephone facility was lawfully disconnected for non-payment of bill.

(2.) Parties in this Order are referred to according to their ranking in the complaint filed before the District Forum.

(3.) The complainant has filed this appeal challenging the Order passed by the District Forum dismissing his complaint.