RITU UPPAL Vs. HSBC INVEST DIRECT (INDIA) LTD

JUDGEMENT

(1.) This appeal has been filed by the appellant Ritu Uppal against the order dated 27.10.2015 of the State Consumer Disputes Redressal Commission, Maharashtra, (in short 'the State Commission') passed in Consumer Complaint No.01/93.

(2.) Brief facts of the case are that the appellant filed a consumer complaint alleging that the appellant/complainant had a trading account with opposite party Investsmart India Ltd. (now HSBC Invest Direct (India) Ltd. and account was not settled by the opposite party. The State Commission vide its order dated 27.10.2015 allowed the complaint as under:-

(3.) In the present appeal order of the State Commission has been challenged to the extent that the opposite party has been given the liberty to deduct Rs.2,03,797.50ps. It has been argued by the learned counsel for the appellant that the State Commission has taken this figure from the statement of value of shares as on 5th Mar 2001 wrongly delivered to the complainant, which reads as under:-