NIRMALA AGENCY Vs. D.RADHA

JUDGEMENT

(1.) AGGRIEVED by the order of the Dist. Forum directing to refund Rs. 30,000 together with interest and costs, opposite party No. 1 preferred F.A. No. 968/2006 while opposite parties 2 and 3 preferred F.A. No. 1082/2006.

(2.) SINCE both appeals arise against the very same order, a common order being passed. The parties are described as arrayed in the complaint for felicity of expression.

(3.) THE case of the complainant in brief is that she had purchased a colour T.V. on 13.7.1998 from R1 a dealer manufactured by R2 and R3 under receipt Ex. A3 in a scheme named -Money Back Policy Scheme' whereunder she had to pay Rs. 29,680 and she would get Rs. 30,000 after a period of 5 years and 11 months. R1 the dealer issued post -dated cheque for encashing it after 13.6.2004. When she presented the cheque at Punjab National Bank, Nellore it was returned under endorsement that arrangement was discontinued and bank's operation was closed vide cheque return memo Ex. A5. On that the complainant issued legal notice. R1 gave reply under Ex. A10, R2 and R3 though received notice did not give any reply. Therefore, she filed the complaint for recovery of the amount besides compensation of Rs. 70,000 and costs.