AJAY KUMAR Vs. FLIPKART INTERNET PRIVATE LIMITED

JUDGEMENT

(1.) This Complaint, under Section 21(a) of the Consumer Protection Act, 1986 (for short "the Act") has been filed against Flipkart Internet Pvt. Ltd., the sole Opposite Party, alleging deficiency in service on their part in firstly, not supplying a Voltas 1.5 Ton, 5 Star, Split Air-conditioner, costing Rs. 26,999/- and then not responding to the complaints made to them by the Complainant from time to time.

(2.) On account of the said alleged deficiency on the part of the Opposite Party, the Complainant has claimed the following compensation:

(3.) We have heard the Complainant, claiming himself to be a System Designer, in person. We are of the opinion that, to say the least, compensation claimed under various heads is without any basis; illusory and has been exaggerated beyond proportion with a view to confer pecuniary jurisdiction on this Commission.