Consumer Complaint

Consumer Complaint, where value of the goods or services and compensation exceeds Rupees One Crore, can be filed with the Registry of this Commission within a period of Two Years from the date on which the cause of action has arisen.  Petition can be filled on all working days between 10.00 A.M. to 4 .30 P.M. at 7th Floor, 'B' Wing, Janpath Bhawan, Janpath New Delhi. Consumer Complaint should be signed by the complainant and supported by an affidavit with four copies, and one set each for Opposite Parties. The Consumer Complaint along with all the copies should be paginated and duly indexed in the following seriatim:-

Consumer Complaint (CC) – 21(a) (i)

1. Index

2. List of Dates

3. Memo of Parties

4. Complaint with affidavit

5. Limitation, if any (2 years from cause of action)

6. Supporting documents in favour of complaint e.g. Receipt, voucher etc

7. Fee for Rs.5,000/- for making Consumer Complaint (Demand Draft in the name of “The Registrar, NCDRC, New Delhi”)

Note:

1. The documents shall be filed in English language only or translated copy of any other language.

2. If the documents are not filed in order in the format mentioned above the same will be returned to the parties at the counter itself without acknowledgement and will only be registered after removing the defects.

3. After admission hearing, any documents if filed in a case the same has to be served on the other side and be filed with proof of service, well in advance of two days earlier from the date of hearing.

4. Henceforth, the review petition/application for recalling of order will be listed before the bench by way of circulation in chambers.

5. No. of copies to be filed in the Commission 1+3 sets + Number of Opposite Parties. (with File cover)

BY ORDER

HON’BLE PRESIDENT

NCDRC