ANJU AGGARWAL Vs. PAWAN KUMAR TIWARI

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.284/2022 (arising out of the order passed by District Consumer Disputes Redressal Commission, Ghaziabad, dtd. 14/3/2022 passed in Misc. Case No.265/2020) whereby the complaint has been dismissed as not maintainable and the appeal has also been dismissed.

(3.) Anju Aggarwal filed consumer complaint (registered as Misc. Case No.265/2020) for directing Pawan Kumar Tiwari, Advocate (opposite party) to pay (i) Rs.9500.00 to the complainant (ii) Rs.1750.00 (iii) to pay Rs.30000.00 as traveling expenses (iv) to pay Rs.200000.00 as compensation for mental agony and harassment, (v) any other relief, which is deemed fit and proper in the fact and circumstances of the case.