ANUJA SAINI Vs. GOLDEN PROJECTS LIMITED

JUDGEMENT

(1.) The present appeal has been filed against the order dated 24.9.2003 passed by District Consumer Disputes Redressal Forum-II, U. T. , Chandigarh (for short, hereinafter, to be referred as District Forum-II) in Complaint Case No.1007 of 2002. The relevant facts in brief are as under :

(2.) The appellant Miss Anuja Saini was one of the three complainants in the above mentioned complaint and the same was filed by Mrs. Indu Saini, Miss Madavi Saini and appellant Miss Anuja Saini, who was a minor at that time and was represented through her mother Mrs. Indu Saini. As per averments amounts of Rs.10,000/- each were deposited by complainant Nos.1 and 2 on 26.8.1996 and these amounts were to mature on 26.2.2000 with maturity value of Rs.20,000/- each. Further, an amount of Rs.10,000/- in the name of appellant Miss Anuja Saini was deposited on 3.9.1996 which had maturity value of Rs.30,000/-, with the date of maturity as 3.9.2001. The complainant Nos.1 and 2 were paid 10,000/- each out of the maturity amount of Rs.20,000/- by the O. Ps. and post dated cheques of Rs.11,550/- each were issued for balance amount but were dishonoured on presentation on 22.1.2001. Various efforts by the complainant to locate the O. Ps. failed as the offices of the O. Ps. had been closed. The registered letters sent at their address were received back. The appellant has averred that as there were lacs of investors of respondents/o. Ps. Company, the complainant came to know through newspapers, about various proposals floated by the O. Ps. to pay the maturity amount of the depositors and the complainant also filed her claim on the prescribed form in May, 2002 consequent to which the O. Ps. put a stamp on the original FDRs but no payment was made by the O. Ps. Alleging deficiency in services as the cheques for Rs.11,550/- each issued in the names of complainant Nos.1 and 2 were dishonoured on 20.1.2001 as per memo of State Bank of India (C-7), the present complaints were instituted in the District Forum.

(3.) The O. Ps. did not appear despite notice. The complainant brought on record Annexures C-1 to C-7 and filed her affidavit.