As per Section 58(1)(a)(i) of the Consumer Protection
Act, 2019, a Consumer Complaint where “the
value of the goods or services paid as consideration, exceeds two crore
rupees” (as per Notification dated 30th December, 2021), may be filed in the National Consumer Disputes Redressal Commission, within two
years from the date on which the cause of action has arisen.
The Consumer Complaint alongwith detailed index should be paginated in the
following seriatim. Further, Alphabets are not to be used in pagination. Only
running numerical no. is to be given. Pagination should start from the index
itself e.g. If index runs into 3 pages,
the pagination will be 1-3 for the index and onwards :-
|
Sl. No. |
Particulars |
Page Nos. running numerical no. only |
|
1.* |
Index [Detailed index] with running page Nos. |
1 - |
|
2. * |
Proforma for Filing
Consumer Complaint. |
|
|
3. * |
Synopsis with List of Dates and Events. |
|
|
4. * |
Memo of Parties (with complete addresses,
mobile no., telephone no. & email ids of both the parties as well as the
Counsel). |
|
|
5. * |
Consumer Complaint with Notarised affidavit. |
|
|
6. |
Annexures Annexure
- C-1 Supporting documents in favour of Consumer Complaint e.g. receipt, voucher
etc. (All the Annexures must be attested
as True Copy on the last page with name & signature) (i)
Proof of payments of consideration paid up. (ii)Calculation
sheet of payments schedule. |
|
|
7. |
Application for condonation of delay with
Notarised affidavit, if filed beyond limitation. (two years from the
date on which the cause of action has arisen) |
|
|
8. |
Other Applications,
if any, with Notarised affidavit. |
|
Fee for making Consumer Complaint :-
( Payment facility will be available on e-jagriti portal after verification)
“TABLE’’
|
Sl. No. |
Value of goods or services paid as consideration |
Amount of fee payable |
|
(1) |
Above Rupees Two Crore and upto
Rupees Four Crore |
Rs.
3000 |
|
(2) |
Above Rupees Four Crore and upto
Rupees Six Crore |
Rs.
4000 |
|
(3) |
Above Rupees Six Crore and upto
Rupees Eight Crore |
Rs.
5000 |
|
(4) |
Above Rupees Eight Crore and upto
Rupees Ten Crore |
Rs.
6000 |
|
(5) |
Above Rupees Ten Crore |
Rs.
7500 |
NATIONAL
CONSUMER DISPUTES REDRESSAL COMMISSION
NEW DELHI
PROFORMA FOR FILING
CONSUMER COMPLAINT
|
CONSUMER COMPLAINT NO.________
OF_________ |
|
|
Name and address of the Complainant with telephone
number(s) and e-mail: Name: Address: Tel: Mobile No. :
Landline No. : E-mail :- |
|
|
Total Consideration paid “the value of the goods or
services paid as consideration, exceeds
two crore rupees,” |
Total Consideration paid
: ₹___________________ Page No.________ Para No._______ |
|
Nature of the consumer dispute involved (To indicate the Category) Case Category (Whether Housing, Insurance, Medical, etc.) |
|
|
Project Name
(relates to a housing category) (Indicate page no. where mentioned) |
|
|
For Refund/Possession/return of principal amount/
interest. (relates to a housing category) |
|
|
Please Specify Section Section
35(l)(a) Section
35(l)(b) Section
35(l)(c) |
|
|
If the consumer dispute relates to a housing or land
development project, details of the pending Consumer Complaint(s), if any, in
respect of the same project. |
|
|
Details of any pending/disposed of Consumer Complaint, if
any, involving identical question of
law. |
|
|
Date of Cause of action |
|
|
Delay, if any, computing the period of limitation, from
the date of the cause of action: |
|
|
In case of any delay, whether any application
for condonation of delay in filing the Consumer Complaint is filed,
is attached, with Notarised affidavit |
|
|
Whether the documents filed are attested true copies? |
|
|
Whether English translations of all the documents in
vernacular, are filed? |
|
|
Telephone Number(s) (Landline as well as Mobile) and
e-mail address(es) of the Opposite Party(ies): |
|
|
Name, address, telephone Nos. (Landline as well as Mobile)
and e-mail address of the Advocate for the Complainant: |
|
VERIFICATION
I,
the Complainant / Counsel / Authorised Representiave,
above mentioned, do hereby verify that the information provided herein above is
true and complete in all respects and nothing material
has been concealed therefrom.
Signature of the Complainant /
Counsel / Authorised Representative