UNIT TRUST OF INDIA Vs. GURU SHARAN SRIVASTAVA

JUDGEMENT

(1.) Heard Mr. Vinod Kumar, the counsel for the petitioners. Vide order dated 27.05.2016, the respondent was proceeded ex-parte. Today also, no one appears on behalf of the respondent.

(2.) This revision has been filed against the order of District Consumer Forum, Kanpur dated 18.09.2021 passed in CC No.548 of 2001 as State Consumer Disputes Redressal Commission, U.P. at Lucknow by order dated 12.07.2015 passed in FA No.2744 of 2001, has not granted full relief to the petitioners.

(3.) The Consumer Complaint No. 548 of 2001 was filed on the allegation that the complainant had obtained "Units" on 31.03.1992 worth Rs.10,000/- from the opposite parties/petitioners. On 13.12.2000, the Complainant gave the Membership Certificate for encashment of the Units but it was not paid to the complainant with maturity benefit.