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Consumer Protection - Frequently Asked Questions Answered

Q. Can I Argue And Present My Complaint In Court Myself?

A) Yes, You do not have to be a lawyer to argue before consumer courts, or for that matter any civil Court. However if the matter is a complicated one it is always advisable to engage someone including a lawyer with necessary experience in such matters. By a series of judgments, the Courts have granted a party to the proceeding before the District Forum/State Commission the right to authorise a person of his choice to represent him and also to examine and cross-examine the witnesses, address the Court and take part in the proceedings as the case may be.

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