NISHA SINGHAL Vs. UNIT TRUST OF INDIA

JUDGEMENT

(1.) XXX XXX XXX

(2.) THE claimants have purchased U. T. I. Units, which were matured in 2001, but the dividends are said to have been paid in 2003. Different dates of maturity have been given in different applications. For example in the case of Nisha Singhal V/s. Unit Trust of India, the date of maturity was 20.6.2001 but the demand drafts were issued vide letter dated 28.7.2003. It is said that these payments have been delayed. Even after the delay in payment of about 2 years, the claim was not allowed by the Consumer Forums for interest of the delay although the U. T. I. was directed to make the payment along with dividend up to the date of maturity.

(3.) Being aggrieved by this order each of the complainant filed separate appeal and in all these appeals common question of law and facts are involved that is the claim of interest from the date of maturity till the date of actual payment.