ITC LIMITED Vs. AASHNA ROY

JUDGEMENT

(1.) This appeal under Sec. 23 of the Consumer Protection Act, 1986 assails the correctness of the order dtd. 21/9/2021 passed by the National Consumer Disputes Redressal Commission ['the NCDRC'] in Consumer Complaint No.1619/18 between Aashna Roy versus Yogesh Deveshwar and another. The NCDRC by the said order allowed the complaint filed by the sole respondent herein and awarded compensation of Rs.2.00 crores to be paid by the Opposite Party No.2 before the NCDRC i.e. the present appellant.

(2.) The background giving rise to the filing of the complaint by the respondent is briefly stated herein:

(3.) Left with no option, the respondent filed a complaint before the NCDRC alleging deficiency in service, seeking written apology from the management as also compensation of Rs.3.00 crores for harassment, humiliation, mental trauma, loss of career, loss of income and loss of future prospects.