Kerala High Court

Kerala High Court: In an interesting case Ziyad Rahman A.A., J., directed the District Police Chief to take action against the e-commerce company, Flipkart for delivering wrong product.

The petitioner had ordered a laptop with specification of “Acer Aspire 7 Core i5, 9th Gen (8GB/512 GB SSD/Windows)” for a total consideration of Rs.53,890 through an e-commerce entity named Flipkart, operated by Filpkart Internet Pvt. Ltd. However, the product received by him was a totally different one.

The grievance of the petitioner was that though he had submitted a complaint before the Station House Officer (SHO), Kaduthuruthy Police Station, no action was taken with regard to his complaint. Aggrieved by the inaction of the SHO, the petitioner approached the District Police Chief with his grievances.

In the instant petition, the petitioner had sought consideration of the said complaint by the District Police Chief.

Considering the arguments advanced by the petitioner, the Court directed the District Police Chief to take up the complaint and issue proper direction to the officers concerned to redress the grievance of the petitioner as expeditiously as possible. The Court added that an appropriate decision shall be taken within a period of one month.

[Aby Thomas v. Director General of Police, 2022 SCC OnLine Ker 3732, decided on 23-06-2022]


Advocates who appeared in this case :

Arun Mathew Vadakkan and Don Paul, Advocates, for the Petitioner;

Public Prosecutor Sudheer Gopalakrishnan, Advocate, for the Respondent.


*Kamini Sharma, Editorial Assistant has reported this brief.

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