ASIA PACIFIC INVESTMENT TRUST LTD Vs. AMOD JUNEJA

JUDGEMENT

(1.) Since the above mentioned appeals, filed by the appellant, under Sec.15 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') have common facts and also raise common questions for consideration, the same with the consent of the learned Counsel for the parties/parties have been heard together and are being disposed of by this common order.

(2.) The facts, relevant for the disposal of the above mentioned appeals, lie in a narrow compass. In all the above mentioned appeals, the respondents had made deposits (Fixed Deposits) with the appellant. The deposits, so made, by the respondents with the appellant were to carry interest at the agreed rate and after the date of maturity, the same were payable by the appellant to the respondents together with agreed interest. Since the appellant failed to pay the amount of deposits together with agreed rate of interest to the respondents, the respondents filed separate complaints against the appellant before the District Forum under Sec.12 of the Act with the prayer that the appellant be directed to refund the amount of deposit together with interest and compensation.

(3.) The learned District Forum, vide orders, being impugned in the present proceedings has allowed the complaints and has directed the appellant to refund the amount in question to the respondents together with interest and costs.