CONSUMER STANDARD COMPLAINT
BEFORE THE DISTRICT CONSUMER DISPUTE REDRESSAL FORUM AT_______________
Complaint No.: _______
_______________________________________ Complainant
VERSES
_______________________________________ Respondent.
Complaint under Section 12 of The Consumer Protection Act 1986
Respectfully:
1. That the relevant facts and the facts leading to filing of present complaint are given in brief hereunder in chronological order for the convenience of your honour :
Date______
Events______
a. _______
GROUNDS
2. That the above being the background of the case, the complainant is entitled to maintain and file the present complaint before this Hon'ble Forum on the following grounds amongst others, each one of which is without prejudice to others, and seeks the indulgence of this Hon'ble Forum to issue directions or orders to the opposite parties deemed appropriate
a. That such an act and omission on the part of the opposite parties amounts to deficiency in service, restrictive trade practice and unfair trade practice under the purview of the Consumers Protection Act.
b. That the complainant has suffered lot of avoidable mental agonies, physical harassment and financial loss, irreparable loss and injury at the hands of the opposite parties for which the complainant deserves to be amply and suitably compensated in terms of money in the interest of justice.
c. That the opposite parties deserve to be saddled with heavy and extra-ordinary costs so that the opposite parties can be deterred from adopting such mal-practice in future.
d. That the complainant herein deserves to be amply compensated in terms of money for the inconvenience, traveling expenses, for mental agonies, damages, delayed service/no service, interest, and loss suffered due to negligence and dereliction of duties by the opposite parties.
3. That the complaint is within the period of limitation.
4. That this Hon'ble Forum has a jurisdiction to entertain and to try the complaint as the headquarters of both the complainants and the opposite parties are within the jurisdiction of this Hon'ble Forum. It is submitted that the present complaint is being filed without prejudice to other rights or remedies available to the complaint.
5. It is, therefore, prayed that this Hon'ble Forum may be pleased to pass the following orders, directions and grant the following reliefs in favour of The complainants in the interest of justice:
a. Direct the opposite parties to _____ alongwith interest @ 24% from the date of payment till realisation;
b. Saddle the opposite parties with special and extra-ordinary costs as deemed fit so as to deter them from adopting such malpractice in future;
c. Award a compensation of Rs. _____ to the complainant on account of mental agony, physical harassment, and financial loss;
d. Allow the cost of this complaint;
e. Pass such other orders in favour of the complaints as deemed fit and proper in the facts and circumstances of the case.
AND FOR THIS ACT OF KINDNESS, THE HUMBLE APPLICANTS AS IN DUTY BOUND, SHALL EVER PRAY.
(Name of Place) Complainant
______ Through, Advocate
BEFORE THE DISTRICT CONSUMER DISPUTE REDRESSAL FORUM
AT ________________
App. No.: ______ of 20___ in Complaint No.: _______
_______________________________________ Complainant
VERSES
_______________________________________ Respondent.
Affidavit in support of complaint Under Section 12 of the Consumer Protection Act 1986
I, ______, do hereby solemnly affirm and declare as under:
1. That the accompanying complaint has been prepared under my instructions.
2. That the contents of paragraph 1 to 5 of the complaint are correct and true to the best of my knowledge.
3. That I further solemnly affirm and declare that this affidavit of mine is correct and true to the best of my knowledge and no part of it is false and nothing material has been concealed there from.
Affirmed at (Name of Place) this the ______.
Deponent
BEFORE THE DISTRICT CONSUMER DISPUTE REDRESSAL FORUM
AT ________________
App. No.: ______ of 20___ in Complaint No.: _______
_______________________________________ Complainant
VERSES
_______________________________________ Respondent.
Index
|
S. No. |
Annex |
Particulars of Documents |
Pages |
|
1. |
|
Complaint |
1 |
|
2. |
|
Affidavit |
__ |
|
3. |
C-1 |
__ |
__ |
|
4. |
C-2 |
__ |
__ |
|
5. |
C-3 |
__ |
__ |
|
6. |
C-4 |
__ |
|
|
7. |
C-5 |
__ |
|
|
8. |
|
Power of Attorney |
__ |
(Name of Place) Complainant
_____________ Through, Advocate
CONSUMER STANDARD COMPLAINT
BEFORE THE DISTRICT CONSUMER DISPUTE REDRESSAL FORUM AT_______________
Complaint No.: _______
_______________________________________ Complainant
VERSES
_______________________________________ Respondent.
Complaint under Section 12 of The Consumer Protection Act 1986
Respectfully:
1. That the relevant facts and the facts leading to filing of present complaint are given in brief hereunder in chronological order for the convenience of your honour :
Date______
Events______
a. _______
GROUNDS
2. That the above being the background of the case, the complainant is entitled to maintain and file the present complaint before this Hon'ble Forum on the following grounds amongst others, each one of which is without prejudice to others, and seeks the indulgence of this Hon'ble Forum to issue directions or orders to the opposite parties deemed appropriate:
a. That such an act and omission on the part of the opposite parties amounts to deficiency in service, restrictive trade practice and unfair trade practice under the purview of the Consumers Protection Act.
b. That the complainant has suffered lot of avoidable mental agonies, physical harassment and financial loss, irreparable loss and injury at the hands of the opposite parties for which the complainant deserves to be amply and suitably compensated in terms of money in the interest of justice.
c. That the opposite parties deserve to be saddled with heavy and extra-ordinary costs so that the opposite parties can be deterred from adopting such mal-practice in future.
d. That the complainant herein deserves to be amply compensated in terms of money for the inconvenience, traveling expenses, for mental agonies, damages, delayed service/no service, interest, and loss suffered due to negligence and dereliction of duties by the opposite parties.
3. That the complaint is within the period of limitation.
4. That this Hon'ble Forum has a jurisdiction to entertain and to try the complaint as the headquarters of both the complainants and the opposite parties are within the jurisdiction of this Hon'ble Forum. It is submitted that the present complaint is being filed without prejudice to other rights or remedies available to the complaint.
5. It is, therefore, prayed that this Hon'ble Forum may be pleased to pass the following orders, directions and grant the following reliefs in favour of The complainants in the interest of justice:
a. Direct the opposite parties to _____ alongwith interest @ ____% from the date of payment till realisation;
b. Saddle the opposite parties with special and extra-ordinary costs as deemed fit so as to deter them from adopting such malpractice in future;
c. Award a compensation of Rs. _____ to the complainant on account of mental agony, physical harassment, and financial loss;
d. Allow the cost of this complaint;
e. Pass such other orders in favour of the complaints as deemed fit and proper in the facts and circumstances of the case.
AND FOR THIS ACT OF KINDNESS, THE HUMBLE APPLICANTS AS IN DUTY BOUND, SHALL EVER PRAY.
(Name of Place) Complainant
______ Through, Advocate
BEFORE THE DISTRICT CONSUMER DISPUTE REDRESSAL FORUM
AT ________________
App. No.: ______ of 20___ in Complaint No.: _______
_______________________________________ Complainant
VERSES
_______________________________________ Respondent.
Affidavit in support of complaint Under Section 12 of the Consumer Protection Act 1986
I, ______, do hereby solemnly affirm and declare as under:
1. That the accompanying complaint has been prepared under my instructions.
2. That the contents of paragraph 1 to 5 of the complaint are correct and true to the best of my knowledge.
3. That I further solemnly affirm and declare that this affidavit of mine is correct and true to the best of my knowledge and no part of it is false and nothing material has been concealed there from.
Affirmed at (Name of Place) this the ______.
Deponent
BEFORE THE DISTRICT CONSUMER DISPUTE REDRESSAL FORUM
AT ________________
App. No.: ______ of 20___ in Complaint No.: _______
_______________________________________ Complainant
VERSES
_______________________________________ Respondent.
Index
|
S. No. |
Annex |
Particulars of Documents |
Pages |
|
1. |
|
Complaint |
1 |
|
2. |
|
Affidavit |
__ |
|
3. |
C-1 |
__ |
__ |
|
4. |
C-2 |
__ |
__ |
|
5. |
C-3 |
__ |
__ |
|
6. |
C-4 |
__ |
|
|
7. |
C-5 |
__ |
|
|
8. |
|
Power of Attorney |
__ |
(Name of Place) Complainant
_____________ Through, Advocate
