State Consumer Disputes Redressal Commission
Sri Sankar Paul vs B.B. Eye Foundation on 23 February, 2015
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 Complaint Case No. CC/52/2015 1. Sri Sankar Paul S/o Late Barun Chandra Paul, 54, Khagendra Sen Road, P.O. & P.S. Kasba, Kolkata -700 042. ...........Complainant(s) Versus 1. B.B. Eye Foundation Sukhsagar, 1A,1J,1K,2C/1,2D/1, 2/5, Sarat Bose Road, Minto Park, Kolkata -20. 2. Dr. Partha Biswas, C/o B.B. Eye Foundation Sukhsagar, 2/5, Sarat Bose Road, Minto Park, Kolkata-20. 3. Dr. Krishnendu Nandy, C/o B.B. Eye Foundation Sukhsagar, 2/5, Sarat Bose Road, Minto Park, Kolkata-20. 4. Dr. Rupak Kanti Biswas, C/o B.B. Eye Foundation Sukhsagar, 2/5, Sarat Bose Road, Minto Park, Kolkata-20. ............Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE KALIDAS MUKHERJEE PRESIDENT HON'BLE MR. TARAPADA GANGOPADHYAY MEMBER For the Complainant: Ms. Sarbari Datta, Advocate For the Opp. Party: None appears ORDER 23/02/15 HON'BLE JUSTICE MR. KALIDAS MUKHERJEE, PRESIDENT This order relates to hearing on the point of admission.
The Learned Counsel for the Complainant has submitted that the Complainant has prayed for relief valued at Rs.1 crore which has been mentioned in paragraph 20(b) of the complaint.
We have heard the submission made by the Learned Counsel for the Complainant. The value of services has been mentioned in the schedule 'A' amounting to Rs.1,43,991/-. The relief of compensation as mentioned in paragraph 20(b) of the complaint is to the tune of Rs.1 crore. This amount of compensation in addition to the value of services as mentioned in schedule 'A' of the complaint exceeds the pecuniary jurisdiction of this Commission.
The complaint is, therefore, dismissed being not admitted for want of pecuniary jurisdiction. The Complainant is at liberty to file the complaint before the appropriate Forum. [HON'BLE MR. JUSTICE KALIDAS MUKHERJEE] PRESIDENT [HON'BLE MR. TARAPADA GANGOPADHYAY] MEMBER