UNIT TRUST OF INDIA Vs. P.MURALI KRISHNA

JUDGEMENT

(1.) THE first opposite party in CD 312/1995 on the file of the District Forum, Warangal is the appellant.

(2.) THE case of the complainant is that he purchased 200 units of UGS -5000 certificates bearing No. UG92/2/1/12094045 on 7.1.1994. He sent the units to the second opposite party, who are the Registrars and Transfer Agents of the appellants, on 25.1.1994. In spite of several letters dated 4.3.1994, 4.6.1994 and 18.7.1994, there was no response from the second opposite party. Hence he filed CD 342/94. After receiving notice from the District Forum, the second opposite party sent a letter, copy of which, was given to the complainant and the District Forum closed the complaint advising the complainant to write a letter to the second opposite party. The complainant, accordingly, sent a letter dated 17.5.1995 to the second opposite party giving all details, but, there was no response. Hence, he is constrained to file the complaint seeking for a direction to send duly endorsed 200 Unit Certificates referred to above together with compensation of Rs. one lakh and costs of Rs. 2,000/ -.

(3.) IN the written version filed by the opposite parties, it is stated that the complainant had sent the following units Certificates bearing Nos. 91213012972 -3/4, 4/4 for 100 units and 912110053829 -1/4, 2/4 for 100 Units. The second opposite party has duly transferred the units in the name of the complainant and the certificates were despatched to the complainant by registered post on 14.9.1994. The second opposite party has verified the records and confirmed that the Units are standing in the name of the complainant and they are willing to issue duplicate certificates in the complainants executing a letter of undertaking.