Securities Appellate Tribunal
Smt. Sudha Gupta vs Sebi on 15 March, 2018
Author: J.P. Devadhar
Bench: J.P. Devadhar
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Order Reserved on: 09.03.2018
Date of Decision : 15.03.2018
Appeal No. 355 of 2017
Smt. Sudha Gupta
House No. 1360,
Sector - 4,
Panchkula - 134 112. .....Appellant
Versus
National Stock Exchange of India Limited
Exchange Plaza, C-1,
Block G, Bandra Kurla Complex,
Bandra (E),
Mumbai - 400 051. ....Respondent
Mr. Gaayan Sethi, Advocate for the Appellant.
Mr. Rashid Boatwalla, Advocate with Ms. Lipsa Unadkat, Advocate i/b
Manilal Kher Ambalal & Co. for the Respondent.
CORAM : Justice J.P. Devadhar, Presiding Officer
Dr. C.K.G. Nair, Member
Per : Dr. C.K.G. Nair, Member
1.This appeal is filed challenging the communications of the National Stock Exchange of India Limited ('NSE' for short) dated February 29, 2016 and August 21, 2017 whereby the claim of the appellant provided as margin money to Kassa Finvest Private Ltd. ('Kassa' for short), a defaulter stock broker of the NSE, was not admitted for payment from the Investor Protection Fund ('IPF') of the NSE. The claim was rejected on the ground that the said amount of Rs. 8,89,620/- purportedly provided as margin 2 money for trading in securities was in fact a transaction in the nature of loans.
2. The argument of Shri Gaayan Sethi, Learned Counsel for the appellant is that the appellant, a small investor, opened a trading account with Kassa (A/C. No. CX0869) on March 18, 2014 and transferred number of shares of 10 companies with off market trade instruction to Kassa's account on April 2, 2014. The appellant received Rs. 8457 on July 9, 2014 and Rs. 5575 on October 10, 2014 as dividend. Since the committed returns was not forthcoming from Kassa, appellant sought return of her shares on January 22, 2015 which was not done by Kassa. Though NSE expelled Kassa for various violations vide its order dated April 10, 2015, the appellant became aware of the said order when she saw the public notice of NSE against Kassa in the media on April 24, 2015. Thereafter, she immediately filed application with NSE on May 30, 2015 for refund of the margin money deposited with Kassa and provided all the details sought by NSE vide various letters dated June 16, 2015, July 20, 2015 and January 20, 2016. However, the Defaulters' Committee of the NSE rejected her claim on February 29, 2016 and the appellant filed a review application on April 2, 2016, which was also finally rejected vide NSE letter dated August 21, 2017. It was also submitted that since NSE was duty bound to regulate their brokers properly but failed to discharge this regulatory function in the case of Kassa, NSE should compensate the appellant.
3. Shri Rashid Boatwalla, Learned Counsel for the NSE submitted that the Defaulters' Committee of NSE rejected the claim of the appellant because as per By-laws of NSE and NSE Circular dated May 6, 2014 regarding manner of maintaining client account with the broker Defaulters' 3 Committee of NSE cannot entertain claims in the nature of loans for compensation from the IPF. Such claims of the appellant have to be settled by the broker itself because collecting loans by the broker purportedly in the name of margin money is prohibited. To support the argument the Learned Counsel for the NSE relied on the financial ledger of Kassa from April 1, 2013 to March 31, 2015 in respect of the appellant herein. This statement shows that interest to the tune of Rs. 9397 has been paid to the appellant upto June 2014 and provision of a tax credit to the tune of Rs. 1634 is also given. All these indicate that the so-called margin money deposited was in the form of a loan since the appellant had never traded in any securities during the period under consideration.
4. We have perused the various documents placed before us and heard the respective submissions of the Counsel for the parties. We have also noted that the Securities and Exchange Board of India ('SEBI' for short) had issued an interim order against Kassa on March 19, 2015 and the final order was passed on September 5, 2017 whereby, inter alia, Kassa was directed to refund / return client's money / securities with 15% interest thereon. It was also stated in the order that Kassa admitted to taking loans from clients by offering fixed returns.
5. The appellant before us is unable to produce any evidence relating to her trading in securities. The appellant is neither able to provide any convincing reason why no trading was done for about a year of having the trading account except a vague statement that her instructions to the broker was never implemented. Further, the record produced before us clearly indicate that interest was paid to the appellant by Kassa. The statement on dividend itself is not very convincing as there are entries to the effect that the same company has paid dividend twice during a period of three months. 4 All these clearly show that the amount deposited by the appellant with Kassa was in the form of loans. Since the By-laws of the NSE clearly prohibit compensating claims in the nature of loans given to defaulting brokers, we find no fault in the Defaulters' Committee's decision that the appellant's claim cannot be entertained from the IPF which is meant for safeguarding the interests of genuine investors. Appellant is at liberty to approach the appropriate forum to settle her claim against Kassa in case Kassa is not honouring her claim of the deposited amount.
6. We do not find any merit in the argument of the appellant that NSE is liable to compensate the appellant for having failed in their duty as a regulator of brokers. In our order dated January 4, 2018 on a related appeal (Appeal No. 357 of 2017 by Sh. Subhash Chand Bithal vs SEBI) this argument of the appellant therein was rejected since the WTM of SEBI had recalled the SCN issued against NSE. Moreover, NSE as a first line regulator is not liable to compensate for the willful violation committed by the appellant alongwith the broker.
7. Accordingly, we find no merit in the appeal and same is hereby dismissed with no order as costs.
Sd/-
Justice J.P. Devadhar Presiding Officer Sd/-
Dr. C.K.G. Nair Member 15.03.2018 Prepared and compared by: msb