RATNA BOSE Vs. INDIA INFOLINE LTD.

JUDGEMENT

(1.) The present Revision Petition, under Section 21 (b) of the Consumer Protection Act, 1986 (for short "the Act") has been filed by the Petitioner against the order dated 09.08.2018 of the West Bengal State Consumer Disputes Redressal Commission, Kolkata (for short "the State Commission") in First Appeal No.1187/2017.

(2.) The Petitioner/Complainant is an account holder of the Respondent/Opposite Party, trading with their Gariahat Branch, Kolkata. Petitioner's case is that her account was transferred to IIFL Mumbai allegedly without her consent. She took up the matter with the Respondent-company and National Stock Exchange, but in vain. Thereafter, the Petitioner filed arbitration case seeking refund of STD charges and compensation. The claim of the Petitioner was dismissed. Thereafter, the Petitioner filed a Consumer Complaint before the District Forum seeking following reliefs: -

(3.) The Opposite Party contested the Complaint and denied all the allegations made. It stated that the Petitioner is a trading and clearing member of the NSE and also registered with the Securities and Exchange Board of India. Trading account and Dmat account have been opened by the Petitioner with the Respondent for trading in the capital market and the Petitioner buys and sells shares on a regular basis. On account of restructuring of the Respondent company, the Petitioner was provided facility of trading through centralized dedicated dealing desk and she was duly informed. She had been trading regularly for last two years without any complaint. An arbitration case was also filed by the Petitioner which was dismissed.