SAU NIRMALA SHYAMSUNDER JAIPURIA Vs. CANBANK MUTUAL FUND

JUDGEMENT

(1.) WE are proceeding to dispose of this appeal at the stage of its admission itself on hearing the appellant No. 2 who is appearing on behalf of the appellants and on perusal of the material available in the appeal paper book.

(2.) THIS appeal has been filed by the org. complainants under Section 27 -A of Consumer Protection Act, 1986 , against the order dated 9th March, 2004 of the District Forum.

(3.) IT is noticed that the complainants filed the complaint against the respondents -org. O.Ps. alleging deficiency against them and claiming amount invested by them because of failure on the part of the respondents to honour their commitments to redeem the amount with accrued benefits on or after the date of maturity thereof.