Who can file a complaint and What are the issues to consider when filing a complaint?
A) Any person who can be termed as a consumer under the Act can make a complaint. The following are the persons who can file a complaint under the Act :
* a consumer; or
* any voluntary consumer association registered under the Companies Act, 1956 or under any other law for the time being in force, or
* the Central Government or any State Government,
* one or more consumers, where there are numerous consumers having the same interest.
Issues to consider when filing a Consumer complaint
You would have to check where the jurisdiction would lie and then ascertain the value of the claim. You will have to file your complaint depending upon the amount of money or compensation you want from the opposite party for the deficient service he has provided you or for the defective product that you have been sold. It is important to note that most Judges in these courts will be able to tell if you are unnecessarily filing a complaint & are just trying to make a quick buck.
