P. DINAKARAN Vs. JANAK RAJ CHOPRA

JUDGEMENT

(1.) Leave granted.

(2.) Nineteen claims were filed by different depositors before the District Forum against the appellant claiming a total amount of Rs. 5,00,000.00 (Rupees five lakhs). The District Forum upheld the claim of the complainants. Notice u/s. 27 of the Consumer Protection Act, 1986 being issued, the appellant appeared and raised various objections. The objections were rejected by the District Forum by an order dated 23.10.2000. The District Forum further directed that the appellant should be sentenced to imprisonment for six months in respect of each of the 19 cases and the sentences were directed to run consecutively. Non-bailable warrants of arrest were directed to be issued against the appellant.

(3.) The appeal of the appellant before the State Commission was rejected on 15.10.2001. When the matter came up before the National Commission, an order was passed on 21.5.2002. It was recorded that the appellant was prepared to give an undertaking that he would deposit the amount in question within four weeks. The undertaking of the appellant was accordingly recorded on oath and was accepted by the National Commission. It was further directed: