TAMIL NADU PETROPRODUCTS LIMITED Vs. SUSHIL KUMAR GUPTA

JUDGEMENT

(1.) THESE two appeals arise out of similar matters and are, therefore, heard together. Mr. Aravindh, Advocate on behalf of the appellant, Tamil Nadu Petroproducts Ltd., has been heard at length and Mr. S.K. Shukla, Counsel for the complainant/respondent has also been heard at substantial length and the entire record has been perused.

(2.) SRI R.A. Gupta preferred Complaint No. 576 of 1999 which has been decided by the judgment of the District Forum dated 12.11.2001 against which Appeal No. 3093/SC/2001 arises; S.K. Gupta went through Complaint No. 325/1996 which stood decided on 16.8.2001, both by the District Consumer Forum, Kanpur Nagar, the deposit of amount in both the cases being same and also for the shares in the same company, the appellant, the issues raised through the written statement and the complaint being identical, for all practical purposes, judgment of the District Forum has also proceeded on similar reasons and findings.

(3.) THE District Consumer Forum has directed that appellant should refund Rs. 1,800/ - with 12% interest till the date of payment and the payment should be made within two months. When the appeals were filed, interim orders have been passed in both staying the execution of the orders.