MAHENDRA PAL SINGH Vs. KRISHI EXPORT COMMERCIAL CORPORATION LTD & ANR

JUDGEMENT

(1.) THE complainant Sardar Mahendra Pal Singh is aggrieved by the order dated 30.6.2001 of the District Consumer Forum, Sultanpur whereby his Complaint Case No. 132 of 1999 has been rejected.

(2.) THE opposite parties describing themselves as Krishi Export Commercial Corporation, branch office being at Sultanpur -opposite party No. 1 and head office being in Varanasi -opposite party No. 2, floated scheme for daily deposits in Sultanpur District and advertisements were made even through the television. Attracted by those publicity and advertisement the complainant opted for three schemes as under : <FRM>JUDGEMENT_3_LAWS(UPCDRC)9_2005.html</FRM>

(3.) THE complainant thus alleged that Rs. 57,190 were deposited by him. He further alleged that 27 days deposits in addition were also made to the agent who came to collect the money on behalf of opposite parties but by time the complainant could go to get the entries made in the pass book the doors of the office were closed and activity of the opposite parties came to closure. There was frantic effort on the part of the complainant to search out the opposite parties but none was available. He lodged F.I.R. with Kotwali Sultanpur on 17.2.1999. Still he continued efforts to trace out some or the other opposite parties but his attempts failed hence he went to the District Forum.