YUDISHTER KUMAR MALHOTRA Vs. ARJIT CHITS PVT LTD

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 25.1.2000 passed by the District Forum -I, Tis Hazari, Delhi, in Complaint Case No.82/98 entitled Shri Yudishter Kumar Malhotra V/s. M/s. Arjit Chits Pvt. Ltd. and Others.

(2.) THE brief facts are, that the petitioner was the subscriber of two chits managed and run by the respondent No.1 which is a company duly incorporated under the Companies Act, 1956 and is also registered with the Registrar of Chit Fund, Delhi under the Madras Chit Fund Act, 1961. The petitioner being the holder of Ticket No.14 of the Chit Scheme ACB -6 and Ticket No.16 of the Chit Scheme ACB -7 was not paid the amount due in respect of both chits totalling a sum of Rs.2,85,000/ - by the respondent No.1. As such the petitioner approached the District Forum for redressal of his grievances.

(3.) THE respondent No.1 filed its reply/written version before the District Forum taking the preliminary objection that the District Forum had no jurisdiction to entertain the complaint under Sec.64 (3) of the Chit Fund Act, 1982. On merits, it was stated that the petitioner had taken a loan of Rs.2,00,000/ - from respondent No.1 in March, 1997 and since the same had not been repaid, the amount payable in respect of the chits was not refunded to the petitioner.