B K JEWELLERY HOUSE MARKETING (P) LIMITED Vs. CHAMPA SAHNI

JUDGEMENT

(1.) ALONG with this appeal, an application for condonation of delay of 214 days in filing this appeal has been moved. The same is being contested by the respondent.

(2.) WE have heard arguments and have perused the record.

(3.) AS per record, the respondent filed complaint before District Forum dated 25.5.2009 inter alia alleging that allured by the appellant she purchased Investment Plan offered by them and made payment of Rs. 68,216 on 18.3.2008 in the office of the appellant No. 1 in presence of appellant Nos. 2 and 3 on their undertaking to pay Rs. 1,36,432 to her by way of delivery of 12 cheques in her favour in twelve months break up payments and 12 months span of time. However, that undertaking was not honoured. She received only two cheques, one for Rs. 3,672 in July 2008 and another for Rs. 6,480 in October 2008. The appellant had eaten up her principal amount and earned interest and caused her tremendous mental agony due to their unfair method, deceptive practice, unfair trade practice, breach of trust, false representation and deficiency in service.