UNIT TRUST OF INDIA Vs. VIDYA PRASAD SHARMA

JUDGEMENT

(1.) THIS is an appeal against judgment and order dated 21.1.2000 passed by the learned District Consumer Forum II, Lucknow in complaint case No. 360/99

(2.) HEARD Mr. Abdul Moin Khan, learned Counsel for the appellant and Mr. R.K. Gupta, learned Counsel for the respondent.

(3.) THE impugned judgment was criticized on the ground that complaint is highly barred by limitation and as such the complaint should have been summarily dismissed on merit. More so, there was no liability of the payment so ordered by the learned District Forum. Mr.Gupta on the other hand submitted that the complaint has been throughout energetic in lodging the demand and the appellant has been assuring to pay throughout and they have been deferring the issue on one pretext or the other and ultimately after getting the final reply in the year 1999, the complaint was filed and, thus, the complaint was not barred by time. Over and above the merit, the learned District Forum's findings do not require any interference.