SMC GLOBAL SECURITIES LTD Vs. ANIL KASLIWAL

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 25.10.2017 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur Bench no.1 ( the State Commission ) in First Appeal no. 1048 of 2017.

(2.) The brief facts of the case are that respondent nos.1 and 2 filed a Consumer Complaint against the OPs for not giving the maturity amount of FDs which were issued by OP no. 1 and were purchased through OP no.2. OP no.2 is the present petitioner herein, who did not file the written statement before the District Forum, however, later on filed their written submissions. The District Forum vide its order dated 06.03.2017 allowed the complaint and directed both the OPs jointly and severally to pay the maturity amount of the FDs.

(3.) The petitioner/ opposite party no.2 filed an appeal before the State Commission. The State Commission vide its order dated 25.10.2017 dismissed the appeal on the ground of limitation as there was delay of 152 days.