GODAVARI HIRE PURCHASE PRIVATE LIMITED Vs. BHAVNA SHARMA

JUDGEMENT

(1.) HEARD Mr.R.K. Gupta, learned Counsel for the appellants and Mr. Anil Kumar Mishra, learned Counsel for the respondents and perused the record.

(2.) THE impugned judgment dated 14.2.2003 of the District Consumer Forum, Badaun has been subjected to challenge by way of this appeal on the ground that the appellants had not been served with notice of the complaint and further that the complainants were not the genuine investors.

(3.) SHORTLY stated, the three complainants shown as minors in the complaint filed in the year 2002 through their mother pleaded that they had invested Rs. 12,000 each with Godavari Hire Purchase Pvt. Limited and obtained separate fixed deposit certificates copies whereof have been brought on record. The investments were made on 18.4.1996 and the maturity date was 18.10.1999. When the complainant's mother Smt. Madhuri Sharma asked for repayment of the maturity amounts of Rs. 24,000 each, the appellants declined to oblige her and this denial gave rise to the institution of their complaint.