SANTOSH MALHOTRA Vs. SAREEN ELECTRONICS & ANR

JUDGEMENT

(1.) Ia/7396/2016 (For condonation of delay)

(2.) The respondent no. 1 remained exparte before the District Forum but the complaint was contested by respondent no. 2 Videocon Industries Limited. The T.V. which had been sold to the complainant was replaced by the respondents during the pendency of the consumer complaint before the District Forum. Noticing the replacement of the T.V., the District Forum disposed of the complaint awarding compensation quantified at Rs.1,500/- and cost of litigation quantified at Rs.1,000/- to the petitioner/complainant.

(3.) Since the petitioner/complainant was not satisfied with the quantum of the compensation and cost of litigation awarded to her, she approached the concerned State Commission by way of an appeal. The said appeal having been dismissed vide impugned order dated 28.01.2016, the petitioner is before this Commission by way of this revision petition.