KAMLESH KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has been filed under Sec.15 of the Consumer Protection Act, 1986 , against the order dated 7.4.1999, passed by the District Forum, Sangrur whereby the complaint filed by Kamlesh Kumari and others was dismissed as barred by time.

(2.) The core question that arises for determination in this appeal is whether the complaint is time barred or not.

(3.) We have heard the Counsels for the respondent No.1-Mr. Vipin Sharma and for respondent No.2 - Mr. J. S. Rana. None was present on behalf of the appellant. We have carefully perused the contents of the complaint for the decision of the case. It is clear from the perusal of the contents of the complaint that the complainants approached the opposite party in the month of March, 1996 for payment of the interest amount. But the opposite party refused to make any payment of interest against account Nos.30097 and 30098. This point has been mentioned in Para No.4 of the written arguments submitted by the complainants before the District Forum. Thus, the complainants were well aware of the fact that they could not be allowed to withdraw the amount from the above mentioned accounts, in the month of March, 1996.