LAWS(NCD)-2013-10-7

SHERRY LEASING PVT. LTD Vs. KAMINI SAIGAL

Decided On October 07, 2013
Sherry Leasing Pvt. Ltd Appellant
V/S
Kamini Saigal Respondents

JUDGEMENT

(1.) Being aggrieved by order dated 16.5.2008 passed by State Consumer Disputes Redressal Commission, Delhi (for short, 'State Commission'), Petitioners/O.Ps have filed the present petition.

(2.) Brief facts are that Respondent No.1/Complainant No. 1 deposited a sum of Rs.25,000/- with petitioner no.1 and it issued FDR No.0074 dated 30.09.1995 which was due for payment on 29.09.1997. It is also stated that Respondent No.2/Complainant no.2 deposited a sum of Rs.50,000/- and petitioners issued 2 FDRs of Rs. 25,000/- each dated 13.05.1995 bearing Nos.SLPL-047 and SLPL-075 dated 30.09.1995, payable on 12.5.1997 and 29.09.1997 respectively. Likewise, Respondent no.3/Complainant No.3 deposited a sum of Rs.25,000/- with the petitioner who issued FDR No.SLPL-044 dated 08.05.1995 payable on 07.05.1997. All the aforesaid FDRs bear interest @ 14% P.A. When all the FDRs became matured for payment in the year 1997,petitioners failed to pay on demand principal and interest there upon. Hence, respondents served legal notice dated 22.12.1998 upon the petitioners and prayed for the direction to the petitioners for making the payment of principal amount with interest @ 14% P.A. Besides this, they have claimed Rs.One lac as compensation and Rs.11,000/- on account of counsel fee.

(3.) Petitioners did not appear before the District Forum inspite of service. Hence, they were proceeded exparte.