- (1.) These matters arise out of a consumer dispute in Consumer Complaint No. 52 of 2013 on the file of the National Consumer Disputes Redressal Commission.
(2.) Section 9 of the Consumer Protection Act, 1986(hereinafter being referred to as 'the Act') provides for the constitution of fora (hereinafter called 'ADJUDICATORY BODIES') at three levels, District, State and National, to settle consumer disputes(1). (1) Consumer dispute is a defined expression under Section 2(e) of the Act consumer dispute means a dispute where the person against whom a complaint has been made, denies or disputes the allegations contained in the complaint.
(3.) Section 21 of the Act confers the National Commission with both original and appellate jurisdictions.;