KALYANI STEELS LTD Vs. KAMLA AGARWAL

JUDGEMENT

(1.) NONE responds on behalf of the parties, even though the cause -list of date was available on the Internet.

(2.) SINCE it is an old appeal of the year 1994, we proceed to decide it on merit.

(3.) THE impugned order dated 5.8.1994 of the District Consumer Forum, Allahabad was challenged by the appellant Kalyani Steels Ltd. whose debentures were purchased by the complainant Smt. Kamla Agarwal and who have been directed to refund the amount of Rs. 3,750 alongwith 10% interest besides Rs. 200 as litigation charges.