GINNI GUPTA Vs. PARAS RAMPURIA PLANTATION LIMITED

JUDGEMENT

(1.) VIDE impugned order dated 8.11.2006 passed by the District Forum the respondent has been directed to pay to the appellant a sum of Rs. 12,500 each besides Rs. 2,000.

(2.) FEELING dissatisfied with the amount of compensation the appellant has preferred this appeal.

(3.) RELEVANT facts, in brief, are that the respondent floated a Scheme under the name and style of "Green Earth Unit Senses -II" in the year 1993. Under this Scheme the respondent -Company was to grow rosewood for the benefit of the unit holders and promised huge returns on the investment of the consumers. The scheme also assured a periodical minimum return of Rs. 525 per unit per year from the end of first year upto 15th year. The period of the scheme was 15 years. The appellants purchased 4 such units each at the rate of Rs. 3,500 each as per the details given in the annexure to this order. Respondent -Company paid the assured return of Rs. 525 per unit only for 5 years and thereafter it stopped making any payment to the appellants. The appellants could not get their investment back because the plantation companies including the respondent -Company vanished from the scene leaving a huge number of investors in lurch. Hence the appellants sought refund and compensation.