UNIT TRUST OF INDIA Vs. SEEMA SINGH

JUDGEMENT

(1.) This appeal has been filed against the judgment and order dated 9.4.1998 passed by District Consumer Forum-II, Lucknow in Complaint Case No.708/1998.

(2.) The facts of the case stated in brief are that the complainant filed this complaint against Unit Trust of India as he purchased units worth Rs.1,000/- in GIMS Scheme of 1992. The payment was to be made on 1.11.1997, but on 21.11.1997 the complainant wrote to Unit Trust of India that the amount be sent by registered post through cheque. The complainant was informed by Unit Trust of India that two cheques of Rs.10,000/- each and one cheque of Rs.1,200/- were sent by registered post. It was also informed that all these cheques were encashed.

(3.) Opposite party did not appear before the learned District Forum inspite of having received the notice on 28.9.1998. A letter dated 12.2.1999 was sent by Unit Trust of India to the complainant intimating her that it is prepared to pay the amount.