CENTRAL BANK OF INDIA Vs. TADEPALLI PADMAJA

JUDGEMENT

(1.) THESE revision petitions are filed against the orders passed by various State Commissions.

(2.) THE first question which is raised is - whether any complaint under the Consumer Protection Act, 1986 (the Act) would be maintainable against a paid debenture-trustee for the failure of the Company in payment of periodical interest and/or the redemption amount.

(3.) THE obvious answer is - prima facie, if there is any deficiency in rendering service by the paid trustee in the discharge of its duties, the trustee would be liable for such deficiency and can be proceeded against under the Act.