PUNJAB WIRELESS SYSTEMS LTD Vs. BEENA BHASIN

JUDGEMENT

(1.) Since the above mentioned appeals, which arise out of common order, dated 17.11.1999, passed by the District Forum No. III, in Complaint Case No.1459/1999 and other connected 22 matters, entitled Smt. Beena Bhasin and Ors. V/s. M/s. Punjab Wireless Systems Ltd. and Ors. , and subsequent order dated 7.4.2000, passed by the District Forum between the same parties, have common facts and raise common questions for consideration, the same 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. The respondents in the above mentioned appeals had filed separate complaints against the appellant under Sec.12 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') averring that they had invested amounts in the Fixed Deposit Scheme, floated by the appellant. The amounts/deposits so made by the respondents with the appellant, were to carry interest at the agreed rate and were payable after the date of maturity. Since the appellant failed to pay the amount of deposits, together with agreed rate of interest, despite repeated requests/reminders, the respondents, named above, 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 deposits together with interest and cost.

(3.) The claim of the respondents before the District Forum was contested by the appellant, who filed written version taking certain preliminary objections also.