J C T ELECTRONICS LTD Vs. LAKSHMI DEVI

JUDGEMENT

(1.) This Revision Petition has arisen out of the Order dated 29.9.1994 of the Rajasthan State Commission at Jaipur dismissing as barred by time the Revision Petition against the Order dated 4.1.1994 of the District Forum, Bharatpur which accepted the complaint and directed the Opposite Party, the Petitioner herein to transfer 100 shares of Shares Script No. 83679 bearing distinctive No. 19996601 to 19996700 having registered Folio No. S-11081 of the seller in the name of the Complainant and also to pay Rs. 1,000/- for mental, physical and economic losses and Rs. 300/- towards costs.

(2.) THE facts in brief are these. The Complainant lodged consumer complaint before the District Forum, Bharatpur alleging that the Complainant had purchased 100 shares bearing distinctive No. 19996601 to 19996700 in open market at the rate of Rs. 58/- from the registered holder having folio No. S-11081, and that the said shares were sent to the Petitioner Company alongwith the duly completed transfer application by registered post on 2.9.1992. The Complainant further alleged that she wrote various letters and reminders to the petitioner herein for sending back those shares after effecting the transfer but the Petitioner herein has not effected the transfer or returned the shares after effecting their transfer. The Complainant claimed damages on account of economic loss, as she alleged that she could not sell the shares when the price of the same had risen to Rs. 65/- per share thus claimed a sum of Rs. 65,000/- as loss suffered by her.

(3.) 4.1994 accepted the complaint and granted relief as already noticed above. 4. The Petitioner herein preferred an appeal before the Rajasthan State Commission at Jaipur. The appeal (wrongly mentioned as revision) was dismissed by the State Commission in limine on the ground of limitation by its order dated 29th September, 1994.