RAMESH D. MOTWANI Vs. IFB GLOBAL INDIA LTD.

JUDGEMENT

(1.) Revision petition no. 2606 of 2015 has been filed against the judgment dated 08.12.2014 of the Gujarat State Consumer Disputes Redressal Commission, Ahmedabad ('the State Commission') in First Appeal no. 1520 of 2013.

(2.) No one has appeared on behalf of the petitioner. He has however, sent his written arguments and requested that the case be decided on the basis of his written arguments. I have carefully gone through the written arguments and the documents placed on the file.

(3.) The brief facts of the case as per the petitioner/ complainant are that the petitioner purchased a microwave oven manufactured by respondent no. 1 from respondent no. 2 dealer on 20.10.2008 at cost of Rs.7400/-. The said Microwave oven developed some defect and the same was taken from the petitioner's possession by respondent no. 3 ­ service centre for repair at the behest of respondent no. 2. Respondent no. 3 kept the microwave oven for a very long time and did not repair or return it to the petitioner. Petitioner was ready to pay the repair expenses but even then the respondent no. 3 did not reply to petitioner's inquiries. Petitioner therefore complained before the District Consumer Disputes Redressal Forum, Rajkot ('the District Forum') for getting it repaired and to be returned to the petitioner and demanded Rs.10,000/- for compensation and Rs.50,000/- for mental harassment and notice fee of Rs.5001/-. Notice was served on the respondents.