UNIT TRUST OF INDIA Vs. ASHMEET KAUR

JUDGEMENT

(1.) Aggrieved by the findings and Orders passed by the District Consumer Disputes Redressal Forum- I, U.T. Chandigarh (for short, the District Forum) and the State Consumer Disputes Redressal Commission, U.T. Chandigarh (for short, the State Commission), the Opposite Parties (Petitioners herein) filed the present Revision Petition No. 541 of 2019 under Sec. 21(b) of the Consumer Protection Act, 1986 (for short, the Act). The Complaint filed by the Complainant (Respondent herein) in District Forum was allowed with the direction to pay the balance amount of Rs.56,400.00 as per the Scheme and to further pay Rs.40,000.00 in total on account of deficiency in service, mental agony etc. and cost of litigation.

(2.) Aggrieved by this Order dtd. 1/3/2018 of the District Forum, the Opposite Parties filed Appeal before the State Commission, which, vide its Order dtd. 31/12/2018, dismissed the Appeal.

(3.) As the District Forum and the State Commission have comprehensively addressed the facts of the case, which led to filing of the Complaint and passing of the Orders, I do not find it relevant to reiterate the same.