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Judgment
THIS appeal filed by the appellant/org. opposite party in Consumer Complaint No. 302/2008 is directed against the order dated 30. 4. 2008 passed by District Forum, Pune.
THE Forum below partly allowed the complaint and directed the present appellant to pay compensation of Rs. 20,000 to the respondent/org. complainant with interest @ 9% p. a. We heard Adv. A. S. Misar for the appellant.
We carefully perused the impugned order under challenge. The org. complainant had taken a SIM card from the present appellant. Payment was made to the dealer. The dealer has committed an error in not transmitting the amount to the company. The lapse is on the part of authorised dealer, who is appointed by the company. In spite of payment having being made, the services were discontinued for period of 13 days at a stretch. Discontinuation in phone facility in spite of payment is deficiency in service for which the Forum below has awarded Rs. 20,000 as compensation to the org. complainant. Such instances are on rise. We do not think that the compensation by the Forum below is on the higher side. The appeal filed by the appellant is without any merits. In the result, we pass following order: ORDER 1. Appeal stands dismissed summarily. 2. M. A. No. 1088/2008 stands disposed of. 3. No order as to the costs. 4. Pronounced and dictated in open Court. 5. Copies of the order herein be furnished to the parties.
Appeal dismissed.