STEEL AUTHORITY OF INDIA LIMITED Vs. BRIJ KISHORE NIGAM

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act, 1986 (hereinafter called the Act) against judgment and order dated 4.2.2000 passed by District Consumer Forum, Kanpur Dehat in Complaint Case No. 954 of 1999.

(2.) THE facts of the case stated in brief are that the complainant made an investment of Rs. 7,000/ - in the Cumulative Deposit Scheme sponsored by opposite party Nos. 1 and 2 against which a deposit receipt was issued to the complainant. The complainant was entitled to get maturity sum of Rs. 10,325/ - on 1.8.1993. On 3.7.1993 the said deposit receipt was sent to the opposite party for making payment. The complainant in spite of sending reminders did not hear anything from the opposite parties till 19.8.1993. Vide letter dated 19.8.1993 the opposite party informed the complainant that the amount in question has already been refunded to the complainant vide refund Order No. R 279412 upon this complainant informed the opposite parties that he has not received the payment in question. Complainant was directed by the opposite parties vide letter dated 13.10.1993 to send an indemnity bond which was sent on 6.11.1993. On perusing the matter the complainant was informed vide letter dated 23.12.1993 of the opposite parties that the refund voucher in question has been encashed by the complainant. Hence a complaint was filed for refund of Rs. 10,325/ - along with 15% per annum interest.

(3.) THE opposite party Nos. 1 and 2 did not appear in spite of notice having been served though other opposite parties put in appearance and contested the case.