GULATI LAW HOUSE Vs. UMA KANT MEHTA

JUDGEMENT

(1.) This is an appeal filed against order dated 24.7.2003 passed by District Consumer Disputes Redressal Forum-I (for short hereinafter referred to as the District Forum) in Complaint Case No.549 of 2001, Mr. Uma Kant Mehta V/s. Gulati Law House.

(2.) Mr. Uma Kant Mehta, a Partner of U. K. Mehta and Associates, Chartered Accountants, 1651/1, Sector 40-B, Chandigarh issued a cheque for a sum of Rs.1,440/- as subscription amount for a journal on Tax and Corporate Law. The said cheque was accepted and got encashed by the respondent-Gulati Law House, 1492, Sector 22-B, Chandigarh. However, the said journal was not subscribed despite the fact that the complainant approached the O. P.- Gulati Law House a number of times and apprised the fact of non receipt of the journal subscribed by the complainant.

(3.) The grievance of the complainant is that neither the journal was sent and supplied by the O. P. nor the amount of Rs.1,440/- was refunded to him. In the complaint, he prayed for issuance of a direction to the O. P. for refunding the amount of Rs.1,440/- with interest and costs for deficient services.