MODERN TERRY TOWELS LTD Vs. R K SINGH

JUDGEMENT

(1.) The above two appeals have been filed by the appellant assailing a common order, dated 5.7.2000, passed by District Forum No. VI (New Delhi) in Complaint Case Nos.1548/1999 and 1548/1999 entitled Shri R. K. Singh V/s. M/s. Modern Terry Towels Ltd. and Ms. Savitri V/s. M/s Modern Terry Towels Ltd. , respectively.

(2.) The relevant facts, in brief are, that the respondents had deposited a sum of Rs.16,000/- each with the appellant in a Fixed Deposit for six months to be refunded together with agreed rate of interest on maturity to the respondents. However, since the appellant failed to pay back the maturity value of the Fixed Deposits to the respondents, the respondents filed separate complaints under Sec.12 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act'), before the District Forum for the recovery of the same.

(3.) Notice under registered cover was issued to the appellant by the District Forum but since the same was not received back undeliverd, and none appeared on behalf of the appellant before the District Forum, appellant was proceeded ex-parte.