RIDHI SIDHI INDUSTRIES Vs. ASHOK KUMAR BRIJMOHAN DALMIYA

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available in the appeal paper book and on hearing the learned Advocates for both the parties.

(2.) The appellants herein are Original O. P. Nos.1 and 2 and they have taken exception to the order dated 5.9.2001 passed by the District Forum Akola, holding them deficient in service vis-a-vis respondent No.1/original complainant in the matter of refund of the amount with accrued benefits received by the appellant from the complainant/respondent No.1 on deposit basis.

(3.) The District Forum, on hearing both the sides including the complainant and O. Ps. found the merits in the claim of the complainant, which was satisfied with the pleadings, having investigated the amount as a way of deposit requisitioned by the appellants herein/orgl. O. P. Nos.1 and 2 for raising finance for the purpose of their business, as also failure on the part of the O. Ps. to honour their commitments to make the refund with accrued benefits to the complainant and so holding has made the award.