- (1.)This is an appeal by Managing Director, Mattei Group of Companies, 16/29, Civil Lines, Kanpur against the judgment and order dated 28.8.2001 passed by the District Forum, Haridwar to return the deposits of the complainant along with maturity value.
(2.)The appellant has been finding fault at the time of arguments in the frame of the complaint of the complainant arguing that what is the exact amount deposited, what is the maturity value, how it becomes 50,000/- rupees is not clear, but he did not find any fault in its Counsels, its honesty and in his pleadings. In the public, there is a mushroom growth of these Furzi companies to digest the hard earned money of poor consumers and when the question of payment arises, they start saying that they are not legally bound to refund. They do not see their moral or ethical duty, but only start finding fault with law, procedure and the conduct of the proceedings in the case. With these observations, we proceed to decide the case on merits.
(3.)The complainant used to deposit Rs.50/- per day in the appellant's Company and he deposited a total sum of Rs.17,650/-. This amount is totally clear. Its maturity value is to be calculated by the Company. It became matured. After the deposit, when the demand was made, the Company started saying that it had business concern for one year at Kanpur and it has nothing to do with Roorkee. Some fake and Furzi persons have got passbook and other papers prepared in the name of the Company, collected money and digested it. The Company has nothing to do with these deposits, passbook or the activities of so-called employees at Roorkee. But, the written statement, itself, shows that this is nothing but a fraud on the party as well as on the "public". The Company has got its registered office at Kanpur. According to the complainant, it had a branch at Roorkee. The appellant in the written statement has alleged that the Company is also associated with Alternative Medical Association and Electro Homeopathic Medicines Education and Journalism and other Institutions. It means that it is not defrauding only the complainant and poor consumers who deposit money, but has got roots to infect and effect other institutions as well. It is alleged that in this connection, the opposite party No.1, Dr. B. Kumar, Managing Director is associated with Dr. R. S. Sharma of Roorkee and Haridwar as well. It got correspondence with Dr. Sharma and has got business relationship in respect of medicines, books, etc. We mean to say that the Managing Director was not an outsider or foreigner for Rorkee, but has got every business relationship at Roorkee. It is further admitted that one Dhoom Singh also came in the Company and explained that he wants to establish a Company and it is alleged that the entire matters have been fabricated by Dhoom Singh and Dr. Sharma.