ARCADIA SECURITIES PVT LTD Vs. R K PANDEY

JUDGEMENT

(1.) This appeal is against the order of Karnataka State Consumer Disputes Redressal Commission in CC No. 96 of 2001. The matter concerned allegations of deficiency in service, in sale and purchase transactions of shares, made against the appellant by the Complainants Mr. R.K.Pandey and Mrs. Chandra Bai Pandey. The State Commission allowed the complaint and directed payment of Rs. 409,400 to the Complainant with 9% interest.

(2.) Before the State Commission, the Complainants had alleged following lapses on the part of the appellant/OP:

(3.) hor the lapses above, the Complainants prayed for award of the following amounts to him: