BIJOYA BHATTACHARJEE Vs. UCO BANK

JUDGEMENT

(1.) Heard.

(2.) Petitioner, who was the complainant before the District Forum filed complaint under Section 12 of the Consumer Protection Act, 1986 (for short, 'Act') against Respondent/O.P. seeking compensation and/or damage for amount of Rs. 9,50,000 for harassment and mental agony due to non-return of the deed in question in time.

(3.) The complaint was contested by the respondent/opposite party