- (1.)Delay in filing Civil Appeal No. 503 of 2008 is condoned.
(2.)Civil Appeal No. 400 of 2007 has been filed by the Punjab University which is a statutory/autonomous body constituted under the Punjab University Act, 1947 for imparting education to the general public. Civil Appeal No. 503 of 2008 is the cross appeal filed by the Unit Trust of India. Both the aforementioned appeals arise against the impugned judgment dated October 17, 2006 of the National Consumer Disputes Redressal Commission (hereinafter referred to as "National Commission") in Original Petition No. 97 of 2004, which was filed by Punjab University, being the complainant against the Unit Trust of India (hereinafter referred to as "UTI"). Civil Appeal No. 4664 of 2009 filed by the UTI arises against the impugned order dated April 17, 2009 passed by the National Commission in Original Petition No. 51 of 2005, which has been filed by the complainant Punjab Agriculture University against the opposite party being the UTI.
(3.)As the consumer complaint filed in both the matters pertains to the same scheme being the "Institutional Investors Special Fund Unit Scheme, 1998" (hereinafter referred to as "IISFUS-98") in which the Punjab University (complainant in Original Petition No. 97 of 2004) and Punjab Agriculture University (complainant in Original Petition No. 51 of 2005) invested and the National Commission while passing the order in Original Petition No. 51 of 2005 relied upon its earlier decision rendered in Original Petition No. 97 of 2004, all the matters were heard together and are being disposed of by means of this common judgment.