LAWS(NCD)-2023-8-101

SHRIRAM CHITS (MAHARASHTRA) LTD. Vs. SHEFALI

Decided On August 18, 2023
Shriram Chits (Maharashtra) Ltd. Appellant
V/S
Shefali Respondents

JUDGEMENT

(1.) Aggrieved by the concurrent findings and Orders passed by the District Consumer Disputes Redressal Forum, Chandrapur, Maharashtra (for short, the District Forum) and State Consumer Disputes Redressal Commission, Maharashtra, Nagpur Circuit Bench (for short, the State Commission), the Opposite Party M/s Shriram Chits (Maharashtra) Ltd. has filed the present Revision Petition under Sec. 21(b) of the Consumer Protection Act, 1986 (for short, the Act). The Complaint filed by the Complainant / Respondent was partly allowed, thereby, directing the Petitioner Chits Company to pay a sum of Rs.3,60,000.00 alongwith interest thereon @ 9% p.a.p.c. from April, 2009 alongwith Rs.10,000.00 for mental agony and Rs.1,000.00 for expenses towards cost of the proceedings.

(2.) Aggrieved by this Order dtd. 27/10/2010 of the District Forum, the Opposite Party -Shriram Chits (Maharashtra) Ltd. filed an Appeal before the State Commission, which, vide its Order dtd. 13/12/2016, confirmed the Order of the District Forum and dismissed the Appeal.

(3.) The facts and circumstances, which led to the filing of the Complaint and passing of the Orders are adequately dealt with by the District Forum and the State Commission and, therefore, I do not deem it necessary to repeat the same.