AMIT KUMAR JHA Vs. CONNECTORS

JUDGEMENT

(1.) On account of having been sold defective mobile handset, the respondents have been vide impugned order dated 4.9.2006 passed by the District Forum, directed to replace the set with new packed set of Nokia with fresh warranty of one year and also to pay Rs.5,000 as compensation and Rs.1,000 as cost of litigation.

(2.) Appellant is still dissatisfied with this order and has preferred this appeal under Sec.15 of the Consumer Protection Act, 1986 .

(3.) It appears that the main grievance of the appellant is that the impugned order has not been complied with by the respondents so far. This grievance can be remedied by directing the appellant to file application under Section s 25/27 of the Consumer Protection Act, 1986 for implementation of the order. Even otherwise, the appellant has been adequately compensated besides replacement of handset purchased by him with a new handset.