LOVELY STORES Vs. LAXMI DEVI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 18.5.1993 passed by District Forum, Dehradun, wherein the order was passed as under : "op gives statement admitting the claim. ORDER op is ordered to pay Rs.85,000/- by 30.10.1993, failing which he will pay 18% per annum interest at Rs.85,000/- from 1.11.1993 till the date of payment. " Sd/- Sd/-Member Chairman the appeal has been filed against this consent order.

(2.) The complainant has filed a complaint before the District Forum that he has been depositing money with the opposite party in the form of security to purchase the goods. He has deposited a sum of Rs.72,830/-. Neither any article was purchased nor any supply was made by the opposite party. He did not pay in spite of demand, hence the complaint was filed.

(3.) The opposite party filed Written statement and alleged that it never undertook regarding any conditions. There was no such argument as alleged. There was no argument to provide any service. Laxmi Devi had never been a consumer. No security deposit was made. Application is not maintainable. The matter in dispute can be of lending or loaning and will not come under the Consumer Protection Act.