State Consumer Disputes Redressal Commission
Brahmpal Singh Khatana, vs Icici Securities Ltd., Rep. By The ... on 4 February, 2012
Daily Order
Kerala State Consumer Disputes Redressal Commission Vazhuthacaud,Thiruvananthapuram First Appeal No. A/11/813 (Arisen out of Order Dated 13/08/2010 in Case No. CC/08/451 of District Ernakulam) 1. BRAHMPAL SIGH KHATANA S/O DHARAMVIR SINGHQUARTER CHANAB SB,MAHAVIR ENCLAVE,MUNDAVELI,RAMESWARAM RAMESWARAM TAMIL NADU ...........Appellant(s) Versus 1. ICICI SECURITIES ICICI SECUTRITIES LTD,163 BLACK BAY,RECLAMATION,HT PARIKH,HT PARIKH MARG,MUMBAI MUMBAI MAHARASHTRA ...........Respondent(s) BEFORE: HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU PRESIDENT PRESENT: ORDER
KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION VAZHUTHACAUD, THIRUVANANTHAPURAM.
APPEAL NO.813/2011
JUDGMENT DATED: 04.02.2012
PRESENT:
JUSTICE SHRI. K.R. UDAYABHANU : PRESIDENT
SHRI.M.K. ABDULLA SONA : MEMBER
Brahmpal Singh Khatana, S/o Dharam Bir Singh, Quarter Chenab 5B, : APPELLANT Mahavir Enclave, Mundaveli, Rameswaram-682 507.
(By Adv:Sri.Aginov Mathappan) Vs.
1. ICICI Securities Ltd., Rep. by the Manager, Legal Secretarial & Compliance Dept., ICICI Securities Ltd., 163 Back Bay, Reclamation, H.T.Parikh Marg, Mumbai-400 020, Maharashtra, India.
: RESPONDENTS
2. Manager, ICICI Securities Ltd., Kadavanthra Branch, S.A.Road, Kochi-682 020.
3. ICICI Bank, Kadavanthra Branch, Cochin-20, Rep. by its Manager.
JUDGMENT JUSTICE SHRI. K.R. UDAYABHANU: PRESIDENT The appellant is the complainant in CC.451/08 in the file of CDRF, Ernakulam. The complaint was dismissed on the ground that the amount sought for exceeded the pecuniary jurisdiction of the Forum.
2. The appellant/complainant has submitted that the compensation amount claimed was really Rs.12.lakhs from all the opposite parties and that if there is any ambiguity he shall carry out the required amendment. In the circumstances the order of the Forum is set aside and the matter is remitted back to the Forum. Forum is directed to permit the complainant to effect the required amendment.
In the result the appeal is allowed. The matter stands posted before the Forum on 9.3.2012.
Office will forward a copy of this order to the Forum.
JUSTICE K.R. UDAYABHANU: PRESIDENT M.K. ABDULLA SONA: MEMBER VL.
[HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU] PRESIDENT