3. National Consumer Disputes Redressal Commission
The National Consumer Disputes Redressal Commission has jurisdiction to entertain complaints where the value
of the goods or services and compensation if any claimed exceeds Rs.20 ,00,000 (twenty Lakhs ).
Eligibility to File a Claim
Any person who
- Has bought goods for a consideration and finds any defect in the quality,
quantity, potency, purity or standard of the goods
OR
- Has hired or availed any service for consideration
and finds any fault, imperfection, shortcoming, or inadequacy in the
quality, nature and manner of performance in relation to the service can
approach the courts
However, if a person has bought the goods for resale or
for a commercial purpose he is not a consumer
Who Can File a Complaint
A complaint may be filed by the following
- A consumer
- Any voluntary consumer association registered under the Companies Act 1956
- The Central Government or any State Government
- One or more consumers where there are numerous consumers.
How to File a Complaint
A complaint should contain the following:
- An allegation in writing made by the complainant.
- The name description and address of the opposite party
- The name description and address of the complainant.
- Documents in support of the allegation:
- Copy of the invoice
- Copy of the receipt
- Copy of the warranty card
- Copy of the complaint in writing if any an all other correspondences
- The relief (compensation) asked for by the Complainant
- The complaint should be signed by the complainant or by his authorized agent.
- fee required
- Complaint can be presented before the Consumer Redressal Forum by the complainant/authorized agent in person.
- A complaint can be sent by registered post to be filed before the Consumer Redressal Forum.
No. of Copies to be Filed
District Forum: 4 + a copy for the opposite party/parties
State Commission: 4 + a copy for the opposite party/parties
National Commission: 6+ a copy each for the opposite party
