SANTOSH SAWHNEY Vs. ANAND PRATYABHOOT VIT NIGAM LTD

JUDGEMENT

(1.) Briefly the facts are that the complainant deposited a total amount of Rs.1,44,998/- on different dates as detailed below with the defendant: s. No. FDR No. Date amount rate of interest maturity annum per 1 2 3 4 5 6 1.4308 17.12.88 10,000/-14% 17.12.89 2.4311 18.12.88 20,000/-14% 18.12.89 3.4351 27.4.88 11.000/-27% 27.4.89 4.4371 27.5.88 15,000/-27% 27.5.89 5.4379 28.5.88 19,000/-27% 28.5.89 6.10103 21.6.88 20,000/-27% 21.6.89 7.10358 7.9.88 50,000/-12% 7.9.91

(2.) The. defendant paid interest upto June'89 on Fixed Deposit Receipts at S. Nos.1 and 2 and upto May'89 on F. D. Receipts mentioned at S. Nos.3 to 6. It paid no interest on F. D. receipt at S. No.7.

(3.) The defendant issued post dated cheques No.868486 dated 18.3.90 for Rs.65,000/- and No.868491 dated 8.4.90 for Rs.50,000/- in payment of FD Rs at S. Nos.3 to 7, with a promise to pay the interest on the said receipts at a later date. The cheques were presented twice to the Bank but both the times they were not honoured. The defendant, it is pleaded, has not paid the amount inspite of repeated letters of demand. Hence the complaint has been filed by the complainant for recovery of Rs.1,45,000/- with interest as agreed.