VED PRAKASH AGGARWAL Vs. RAJESH SINGH

JUDGEMENT

(1.) Heard Mr. Ved Prakash Aggarwal, revisionist in person.

(2.) The above revision has been filed against the order of State Consumer Disputes Redressal Commission, Uttar Pradesh at Lucknow dtd. 6/5/2022 passed in Appeal No.283/2022 (arising out of the order passed by District Consumer Disputes Redressal Commission, Ghaziabad, dtd. 14/3/2022 passed in Misc. Case No.266/2020) whereby the complaint has been dismissed as not maintainable and the appeal has also been dismissed with cost of Rs.10000.00.

(3.) Ved Prakash Aggarwal filed consumer complaint (registered as Misc. Case No.266/2020) for directing Rajesh Singh, Advocate (opposite party) to pay (i) Rs.18350.00 to the complainant with interest @ 18% per annum, (ii) Rs.1750.00 with interest @18% per annum, (iii) to pay traveling expenses for doing pairavee in the complaint before Bar Council of Uttar Pradesh filed against the opposite party (iv) Rs.200000.00 as compensation for mental agony and harassment, (v) Rs.20000.00 as the cost of the litigation and (vi) any other relief, which is deemed fit and proper in the fact and circumstances of the case.