KRISHAN LAL KALRA Vs. RELIGARE SECURITY LTD

JUDGEMENT

(1.) APPELLANT /Complainant being aggrieved by impugned order dated 12.11.2010, passed by State Consumer Disputes Redressal Commission, Haryana, Panchkula (for short, 'State Commission') in (Consumer Complaint No. 56 of 2010), has filed this appeal.

(2.) APPELLANT 's case is that he has been dealing with Respondents No.1 and 2/Opposite Parties No.1 and 2 through Respondents No.3/Opposite Party No.3 (authorized agent of respondent no.1) in the business of financing money for use in the share market. Appellant, accordingly entered into an agreement with respondents no.1 and 2. It is alleged that there due to unfair trade practices on the part of respondents no.1 and 2, appellant suffered a total loss of Rs.36,11,026/ - in respect of shares which were purchased by him on 16.5.2006 through the respondents, who illegally sold some of the shares without his consent. They further withheld some of his shares. Accordingly, a consumer complaint was filed before the State Commission.

(3.) THE consumer complaint was dismissed by the State Commission in limnie, being barred by limitation as well as on the ground that appellant is not a 'Consumer'.