POKHRAN INVESTMENTS P LTD Vs. INDUSIND BANK LTD

JUDGEMENT

(1.) Appeal admitted.

(2.) Heard parties.

(3.) By the impugned order, the National Consumer Disputes Redressal commission has dismissed the complaint on the ground that the case falls within the jurisdiction of SEBI. We are unable to sustain this reasoning. The complaint is for loss suffered for alleged deficiency in service and damages for mental agony. These are matters which can be dealt with by the National commission. The National Commission has jurisdiction to decide these aspects. We, therefore, set aside the impugned order and remit the matter back to the National Commission for disposal on merit. We clarify that we have not at all dealt with the merits of the matter. Any observations made herein will not be taken into consideration. The appeal stands disposed of accordingly.