VASUDA Vs. N R SULOCHANA

JUDGEMENT

(1.) This appeal, by the opposite party, is directed against the order dated 23.12.1992, passed by the District Forum, Mysore, in Complaint No. CPA/911/90-91 directing the opposite party to refund the amount of Rs.6,250/- with interest thereon to the complainant.

(2.) The complainant, averred that the opposite party was running a benefit scheme under the name and style of "maheswara Enterprises" for the sale of colour T. V. sets and other electronic goods. The complainant enrolled herself as a Member of the said Scheme and made payments of monthly instalments of Rs.250/- for a period of 25 months i. e. , with effect from November, 1984.

(3.) The complainant further averred that she was the winner of the draw drawn in the month of November, 1986 and opted to obtain a colour T. V. set. The opposite party obtained all the relevant records including the membership card from the complainant in the month of July 1989, but did not deliver the T. V. set to her as promised. So the complainant sought the refund of the amount of instalments paid by her with interest thereon.