ASHIS SAMADDAR Vs. ASHOK KUMAR DUTTA

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner Mr Ashish Samaddar against the respondents Mr Ashok Kumar Dutta and Ors., against the order dated 06.04.2017 passed by the West Bengal State Consumer Disputes Redressal Commission, Kolkata ('the State Commission') in First Appeal no. 53 of 2016.

(2.) The brief facts of the case are that the opposite parties, as mentioned in the complaint, approached the respondent no.1 who is the original complainant to invest in the scheme of the opposite parties. It was promised that if Rs.5.00 lakh are invested, he will get Rs.6040/- per month. Amount for the first month was paid and the complainant was again approached to deposit more amount under the scheme. The complainant deposited Rs.2,00,000/- more under the scheme. No further amount was paid by the opposite parties to the complainant. Hence, the complainant filed a complaint before the District Forum and the District Forum vide its order dated 28.10.2015 allowed the complaint as under:

(3.) The petitioner preferred an appeal before the State Commission and the State Commission vide its order dated 06.04.2017 dismissed the appeal of the petitioner.