AMRIT LAL Vs. INSTANT GROWTH FUNDS P LTD

JUDGEMENT

(1.) This order will dispose of Complaint No.167,168,197, 264 of 1991 which contain common questions of law and fact.

(2.) The facts in the order are being given from Complaint No. C-264/91. The complainant deposited an amount of Rs.1,70,000/- with the defendant as detailed below:-

(3.) The respondents issued 12 cheques in advance of Rs.17,000/- each, to be payable on 10th of each month from November ' 90 till October '91. It is alleged that the three cheques pertaining to November' 90 and December ' 90 and January' 91 were honoured but, the other nine cheques were not honoured. It is consequently prayed that the respondent be directed to pay the balance amount of Rs.1,53,000/- with interest @ 20% p. a. till the date of payment.