UNIT TRUST OF INDIA Vs. MAHENDRA PAL SINGH

JUDGEMENT

(1.) This appeal has been filed against the judgment and order dated 28.5.1999 passed by District Consumer Forum-II, Lucknow in Complaint Case No.709/1998.

(2.) The facts of the case stated in brief are that in 1992 the complainant purchased units from Unit Trust of India on which he was to get a sum of Rs.21,200/- on 1.11.1997. By letter dated 21.11.1997 the complainant asked Unit Trust of India to send the amount. By letter dated 6.3.1998 Unit Trust of India informed the complainant that the complainant has been sent Rs.10,000/- each of two cheques while the third cheque of Rs.1,200/- was sent by cheque dated 29.10.1997. All these cheques have been sent by registered post. It was also informed that they have been encashed on 15.12.1997 and 19.12.1997. The complainant had to file the present complaint for realisation of payment.

(3.) The opposite party in the written version stated that one of the cheques has been got encashed in Centurion Bank Limited, Connaught Circus, New Delhi and the rest cheques have been got encashed from Indusind Bank Limited, Barakhamba Road, Connaught Place, New Delhi. Hence it is not liable to pay any amount.