- (1.) THIS appeal, under Sec.15 of the Consumer Protection Act, 1986 is directed against the order dated 4.5.2002 in Complaint No.93/2001 by District Consumer Disputes Redressal Forum, Raipur (hereinafter called the 'distt. Forum' for short), dismissing the complaint of the complainant/appellant.
(2.) AS per averments in the complaint, the complainant/appellant had obtained mobile connection from the respondent. The complainant has averred that the services of the respondent were not satisfactory and there were practical problems in getting in touch with the parties called. It was further averred that despite complaints made by the complainant to the respondent regarding difficulties faced by him as above, no improvement was made in their services by the respondent. The complainant claimed compensation of Rs.50,000/ - besides the refund of the amount deposited by him with the respondent of obtaining the mobile connection.
(3.) THE complaint was resisted by the respondent. According to them, the mobile phone services were available without any interruption and the difficulties as pointed out by the complainant could be for various reasons and not due to deficiency of service on the part of the respondent. The Distt. Forum held that the complainant has not specified the practical difficulties in the complaint and has not substantiated the grievances raised by him. Accordingly the complaint was dismissed.;