SUDHA JOSHI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Mr. Prem Narain. - This revision petition has been filed by the petitioner Sudha Joshi, against the order dated 02.06.2017 of the State Consumer Disputes Redressal Commission, Rajasthan, (in short 'the State Commission') passed in

(2.) Brief facts of the case are that the complainant deposited some amount with the opposite party in trading account. It has been alleged that the opposite parties have spent the amount deposited by the complainant without her permission. Complainant filed a complaint under the Arbitration Act, and the same was decided in favour of the complainant. The present complaint was filed before the District Consume Protection Forum, Bilwara, (in short 'the District Forum') for getting compensation for mental agony and harassment suffered due to activities of the opposite parties. The District Forum dismissed the complaint vide its order dated 19.07.2013.

(3.) Aggrieved with the order of the District Forum, the complainant preferred an appeal No.837 of 2013 before the State Commission and the same was dismissed vide its order dated 02.06.2017.