S.MURALAI PRASAD Vs. AUTHORISED AGENT

JUDGEMENT

(1.) Oral Order (Per Smt., Honble Member) Aggrieved by the order of the District Consumer Forum-II, Hyderabad, dated 05.11.2009 in CC.No.603/2009, the complainant preferred this appeal.

(2.) The case of the complainant in brief is that he purchased a Nokia Cell Phone Model Number 150 on 26.01.2009 for Rs.1750/- from the opposite party and within four months he found that the phone was not working properly. He complained the same to the opposite partys service centre. The service centre after thorough check up informed that a duplicate battery was found in the cell phone and directed him to approach the seller. The Service Centre also issued a bill for Rs.350/-. On that he approached the seller, who rejected to change the battery. The complainant got issued a legal notice dated 24.05.2009 for which he did not receive any reply from the opposite party. Hence, the complaint seeking direction to the opposite party to exchange the cell phone, besides costs of Rs.2,000/-.

(3.) The opposite party though served with notice remained absent.