UNION OF INDIA Vs. VYAPAK KRISHNA PURI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 4.9.1998 passed by District Consumer Forum, Muzaffarnagar in Complaint Case No.321 of 1997.

(2.) The facts of the case stated in brief are that the complainant took one National Savings Certificate (NSC) on 30.3.1991 for a period of six years for Rs.10,000/-. The opposite party refused to pay the amount of the NSC on its maturity. By letter dated 27.4.1997 the complainant has prayed for a sum of Rs.20,150/- with 18% interest, a sum of Rs.2,750/- on account of cost, fees to the Advocate and a sum of Rs.10,000/- as compensation.

(3.) The opposite party was served in the District Forum but no written statement was filed.