VINOD KUMAR Vs. MANAGER

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Vinod Kumar, against the order dated 02.08.2018 of the State Consumer Disputes Redressal Commission, Delhi (in short 'the State Commission') passed in First Appeal No.312 of 2018.

(2.) Brief facts of the case are that the petitioner/complainant purchased a mobile phone for Rs.2,000/- on 11.03.2015 and the same allegedly stopped working and was taken to service centre/opposite party No.2 on 16.05.2015. Respondent No.2/opposite party No.2 demanded Rs.450/- for repair despite the fact that mobile phone was in warranty period.

(3.) Aggrieved, the petitioner/complainant filed a consumer complaint bearing No.1492/2015 requesting for a new mobile phone of the same make and to pay compensation. The complaint was resisted by the opposite parties and during the hearing of the case some compromise took place between the parties according to which opposite parties agreed to pay Rs.2,000/-. The petitioner did not accept and wanted that his complaint may be decided on merits. The District Forum, Shalimar Bagh, Delhi, (in short 'the District Forum') vide its order dated 04.5.2018 dismissed the complaint as under:-