NAGARAJ NARAYAN KATTI Vs. ITC LTD.

JUDGEMENT

(1.) The instant complaint swirls around the question of shares. The key question which falls for consideration is 'whether the Shareholders or their Legal Representatives are 'consumers' under the Consumer Protection Act, 1986?'.

(2.) The present complaint has been filed by Shri Nagaraj Narayan Katti, complainant No. 1 and his wife, Mrs. Sushma Nagraj Katti, complainant No. 2.

(3.) ITC Ltd. Investor Service Cell, opposite party No. 1 issued various shares in the name of Shri Narayan Rango Katti and Mrs. Indira Narayan Katti, father and mother of complainant No. 1. The shares issued are as under: