UMESH CHANDRA DASH Vs. M/S. SHAREKHAN LIMITED

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) Heard.

(3.) Learned counsel for the Appellant submits that the Appellant was an investor with M/s Sharekhan Limited which deals with share stock in the stock market and well known as share-broker headquartered at Mumbai with all its branches in different cities. The present Appellant used to transact his share as an online client. The online share trading is done with the help of software provided by the company named 'Trade Tiger". After logging in the software, it displays the variety of information. The said company provides the holding status as well as the holding value of the shares. It also provides trading pattern undertaken in the day. The Appellant was gaining substantially. However, the capital base was eroding very fast in spite of pumping a lot of money. Later, the present Appellant found that the brokerage rate has been increased high sometimes in 2012 to 150 per cent and the said fact was not intimated to the Appellant.