BHASKAR PRAMANIK Vs. IREO PVT. LTD.

JUDGEMENT

(1.) The present Complaint has been filed by Mr. Bhaskar Pramanik and Ms. Madhumita Pramanik, seeking the following reliefs:

(2.) In para-12 of the Complaint, the Complainants have mentioned that they have paid a sum of Rs. 7,15,00,000/- till date and no amount is left outstanding.

(3.) Under Section 58(1)(a)(i) of the Consumer Protection Act, 2019 (hereinafter referred to as the "2019 Act") the pecuniary jurisdiction of the National Consumer Disputes Redressal Commission was fixed where the value of goods or services paid as consideration exceeds Rs. 10,00,00,000/-. The emphasis is on the value of goods or services paid as consideration. It has nothing to do with the value of goods or services. The value of goods or services may be more than Rs. 10,00,00,000/- but if the consideration paid is not exceeding Rs. 10,00,00,000/- this Commission has no jurisdiction to entertain any Complaint.