R RAVI Vs. R RAJU

JUDGEMENT

(1.) Cthe unsuccessful complainant is the appellant. It appears that he had engaged the services of the opposite party for sale and purchase of shares. In respect of these transactions according to the complainant the opposite party is liable to pay him Rs.3,300/-, but that amount he has not paid inspite of demands. Hence he must be directed to pay this amount and also a sum of Rs.10,000/- as damages for mental agony and another sum of Rs.10,000/- as compensation for loss of income.

(2.) The opposite party, while admitting that he undertook the work of selling and purchase of shares for the complainant, denied that he was liable to pay him any amount, and on the other hand would contend that the complainant must pay him a sum of Rs.2,076/- and therefore the complaint is liable to be dismissed.

(3.) The District Forum came to the conclusion inter alia that this is a matter where the complainant has to seek remedy in a Civil Court and not in a Consumer Forum. Ultimately the District Forum dismissed the complaint but without any costs.