NANAK CHAND Vs. GURSHANT MOTORS LTD

JUDGEMENT

(1.) This appeal has been filed against the order of the District Forum No.1 dated 12th October, 1992 by which his complaint has been dismissed.

(2.) Briefly the facts are that the complainant, his wife and his two sons made four applications for shares to the respondent. Such application was signed by the complainant and accompanied with a cheque of Rs.1,500-00. The applicants were declared unsuccessful and therefore, they became entitled to the refund of the amount deposited by them. However, the amount was not refunded to them. It is pleaded, that on their respresentation, they were asked by the respondent to furnish Indemnity Bonds which they did. Thereafter they received cheques on 25th July, 1991.

(3.) It is next pleaded that the other un-successful applicants received the refund amount on 15-12-1990 and the applicant should have also received the amounts on that date. Consequently, he requested the respondent to pay the interest on the amounts of the cheques, w. e. f.15th December, 1990 till 25th July, 1991 @ 18% p. a. , but these were not paid. Consequently, he filed the complaint before the District Forum, which was dismissed. He has come up in appeal against the said order to the Commission.