R. KESAVA KUMAR Vs. SONOVISION AND ORS.

JUDGEMENT

(1.) This revision petition has been filed by R. Kesava Kumar, petitioner against the order dated 21.08.2013 of the A.P. State Consumer Disputes Redressal Commission, (in short 'the State Commission') dismissing the appeal filed by the petitioner against the order dated 04.04.2013 of the District Consumer Disputes Redressal Forum-II, Vijayawada, Krishna District, (in short 'the District Forum').

(2.) Brief facts are that a consumer complaint was filed before the District Forum, by the petitioner for replacement of fridge and compensation for harassment and mental agony by the opposite parties. The District Forum vide its order dated 04.04.2013 allowed the complaint and passed the following order:-

(3.) Not satisfied with the compensation awarded by the District Forum, the complainant filed an appeal before the State Commission, which was dismissed vide its order dated 21.08.2013.