CANBANK MUTUAL FUND Vs. R N MITTAL

JUDGEMENT

(1.) All the above mentioned appeals arise out of a common order dated 31.1.1997, passed by District Forum-II, in Complaint Case Nos.504/1996 entitled - Shri R. N. Mittal V/s. Canbank Mutual Fund and Anr. ; 505/1996 - entitled Smt. Rukmini Devi V/s. Canbank Mutual Fund and Anr. ; 506/1996 - entitled Shri Anand Kumar Gupta V/s. Canbank Mutual Fund and Anr. ; 507/1996 - entitled Shri Anand Kumar Gupta V/s. Canbank Mutual Fund and Anr. ; 508/1996 - entitled Smt. Veena Gupta V/s. Canbank Mutual Fund and Anr. ; 509/1996 - entitled Shri Rajesh Kumar Mittal V/s. Canbank Mutual Fund and Anr. ; 510/1996 - entitled Ms. Parveena V/s. Canbank Mutual Fund and Anr. ; 511/1996 - entitled Ms. Padmini V/s. Canbank Mutual Fund and Anr. ; 512/1996 - entitled Ms. Prabhati V/s. Canbank Mutual Fund and Anr.

(2.) Initially, the Canbank Mutual Fund (hereinafter referred to as Canbank) had filed a consolidated appeal against the respondents but later on filed nine separate appeals under Sec.15 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') against the respondents. The respondents, Shri R. N. Mittal and Ors. also filed separate cross appeals against the order of the District Forum.

(3.) Since all these eighteen appeals arise out of a common order, have common facts and also raise common questions for consideration, the same with the consent of the parties, have been heard together and are being disposed of by this common order.