District Consumer Disputes Redressal Forum, Ganjam Behrampur: The Bench comprising of Karuna Kar Nayak (President) and Sri Purna Chandra Tripathy (Member), partly allowed a case filed against O.P i.e. “AMAZON”  for ‘deficiency in services’.

In the present matter, the complainant Supriyo Mahapatra had filed a consumer complaint under Section 12 of Consumer Protection Act, 1986 for ‘deficiency in services’ against AMAZON.  The complainant had placed an order for an ASUS X450-cawx214d 14 INCH Laptop for an amount of Rs 190/- against the original price of Rs. 23,499/- by offering a discount of Rs 23,309/-, on placing the order for the same with the option of ‘cash on delivery’, the complainant received a confirmation on his e-mail id and further on acceptance of the order, the complainant was assured with its delivery of the product soon. Though in accordance with the facts as stated, the complainant’s order was cancelled after a couple of hours and he was intimated for the same through a phone call from the customer service department of O.P. Further, the O.P. in response to the reason for cancellation stated that there was some ‘Pricing issue’ due to which the order stands cancelled.

The primary issue that arose in the matter was due to no-response on behalf of the O.P after continuous efforts made by the complainant through customer care service and e-mail in regard to a valid reason for cancellation of his order, which finally forced the complainant to issue a legal notice, which again was not responded by the O.P.

For the above-stated submissions, the District Consumer Disputes Redressal Forum stated that the “O.P. was not only negligent in rendering proper service to the complainant but also involved in unfair trade practice; as such we hold there is deficiency in service by O.P.”. Therefore, complainant’s case was partly allowed and O.P. was directed to pay Rs 10,000 for mental agony as compensation and Rs 2,000/- for the cost of litigation. [Supriyo Ranjan Mahapatra v. Amazon Development Centre India (P) Ltd., Consumer Complaint No. 42 of 2015, Order dated 05-09-2018]

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2 comments

  • I too have an issue against Amazon.
    Amazone has charged GST over the printed MRP and they refuse to budge.
    What is the option available to me against Amazon?

  • The best service to legal community

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