CONSUMER COMPLAINANT APPEAL
BEFORE THE HON'BLE STATE CONSUMER REDRESSAL COMMISSION AT ____________________________
Appeal No.:_____ of 20___
Memo of Parties
_______________________________________ Appellant
VERSES
_______________________________________ Respondent.
Appeal under Sections 15 & 17 (a) (ii) of the Consumer Protection Act, 1986 against the order dated _________ of Ld. District Consumer Redressal Forum________, in case titled as _____________.
(Name of Place) Appellant
________ Through, Advocate
GROUNDS OF APPEAL:
Respectfully:
1. That briefly stated the complainant has filed complaint before the Ld. District Forum, _____ Complaint No. _____ titled as _____ Vs ____ for the claim as under:-
2. That however, the Ld. District Forum below has passed orders for payment of the claim as under:-
|
Complaint No. |
Name of the Complaint |
Amount to be wef to be refunded |
|
|
|
|
3. That the above order of the Ld. District Forum below has resulted in huge financial loss to the complainant in as much as the complainant was entitled to the maturity amount to the tune of Rs. _____ and interest @ 18% after maturity date till payment and damages and cost, whereas the Ld. District Forum below has passed order allowing only the amount deposited with interest @ 12% pa thereon and therefore, it is amply evident that the Ld. District Forum has acted in exercise of its jurisdiction illegally and with material illegality. Hence, this Appeal before this Hon'ble Commission.
GROUNDS
4. That the humble Appellant is invoking the jurisdiction of this Hon'ble Commission and seeking indulgence on the following grounds amongst others each one of which is without prejudice to and independent of other:
(a) That the learned Forum below has acted with serious illegality in the exercise of jurisdiction vested in it by law.
(b) That there has been mis-appreciation of evidence and mis-application of the provisions of law by the Ld. Forum below.
(c) That the Ld. Forum below could not have reduced the interest rate from the agreed rate of interest till the date of maturity and thereafter it was incumbent upon the Ld. Forum below to grant higher rate of interest alongwith heavy damages and cost as the deficiency and unfair trade practice on the part of the respondents have been duly proved by the appellant.
(d) That procedures that were required to be observed in connection with the making of the decision were not observed and there has been material irregularity in exercise of the powers vested with the Ld. forum below.
(e) That the Ld. Forum below has not exercised judicious discretion vested in it in accordance with law in passing the impugned order.
5. That no similar Appeal has been filed by the Appellant on the similar grounds.
6. That this appeal is within limitation after deducting the time spent on preparing/obtaining the copy.
7. It is, therefore, most respectfully prayed that this Hon'ble Commission may be pleased to:-
(a) Send for the records of the case;
(b) After examining the legality of the proceedings, may be pleased to modify the orders of the Ld. Forum below dated _____ passed in case titled as _____ by allowing the full claim of the complainant alongwith interest interest thereon @ 18% wef date of its maturity till its payment as well as a sum of Rs. 10,000/- by way of damages and Rs. 1500/- as cost of the case;
(c) Such other orders may also please be passed as deemed fit and proper in the facts and circumstances of the case in favour of the Appellant.
(Name of Place) Appellant
__________________ Through, Advocate
Before the Hon'ble State Consumer Redressal Commission At______________
Appeal No.: _____ of 20___
_______________________________________ Complainant
VERSES
_______________________________________ Respondent.
INDEX
|
S. No. |
Annex. |
Particulars of Documents |
Page Nos. |
|
1. |
|
Memo of Parties |
1 |
|
2. |
|
Grounds of Appeal |
2__ |
|
3. |
|
Impugned orders dt ______ |
__ |
|
4. |
|
Power of Attorney |
__ |
(Name of Place) Appellant
____________________ Through, Advocate
