U.P. GOVERNMENT EMPLOYEES WELFARE CORPORATION Vs. JAMUNA PRASAD SRIVASTAVA

JUDGEMENT

(1.) CASE called out. None responds for the appellant U.P. Government Employees Welfare Corporation. Mr. A.K. Pandey, learned Counsel for the respondent Jamuna Prasad Srivastava is present. He has made his submissions. Since it is an old appeal, we proceed to decide the appeal on merit.

(2.) THE appeal is directed against the judgment and order dated 2.7.2002 passed by the District Consumer Forum, Gorakhpur, whereby the respondent's complaint for recovery of Rs. 43,882.00 along with interest was allowed with a default clause to the effect that if payment was not made within two months, the appellant shall be liable to pay interest on the aforesaid amount @ Rs. 12% p.a.

(3.) THE facts of the case giving rise to this appeal are very simple and the same may be recapitulated as below: