That the case be and same is allowed ex-parte against the Opposite Party (1&2) with cost of Rs. 1,000/- only payable to the Complainant jointly and severally and dismissed on contest against O.P3 without cost and dismissed ex-parte against O.P-4 without cost..
The complainant is directed to write a letter to the O.P 1&2 asking them for collection of the handset within 7 days from the date of the receipt of the letter.
That the Opposite Party Nos. 1, 2, jointly and severally are directed to repair the said Mobile Phone in dispute in good condition as to satisfaction of the Complainant without any charges, i.e. free of any charges within one month from the date of the collection of the said hand set, in default, the Opposite Party 1&2 jointly and severally are directed either to replace the said Mobile Phone in question with a new one of same model with same facilities or to refund the price of the hand set to the complainant within 1 month.
That the Opposite Party No. 1 &2 are jointly and severally directed to pay a sum of Rs.
2,000/- only as compensation for harassment and mental agony & a sum of Rs.1,000/- as litigation cost to the Complainant within one month from the date of this Order.
Let plain copy of this order be supplied free of cost, to each of the parties / Ld. Advocate/Agent on record, by hand /by post under proper acknowledgment as per rules, for information and necessary action.
The Final Order will also be available in the following Website: confonet.nic.in Dictated & corrected by me.
Member Member President.
[HON'BLE MR. ASISH KUMAR SENAPATI] PRESIDENT [HON'BLE MRS. ALOKA BANDYOPADHYAY] MEMBER