MOTI LAL JAIN Vs. MARUDHAR SERVICE LIMITED

JUDGEMENT

(1.) THIS order will dispose of complaints Nos. 220 to 227 and 230 of 1992. The facts in the judgment are being given from complaint No. C -223/92. Respondent No. 1 floated a scheme known as Marudhar Farms. The Swati Investment Plan and advertised it in daily newspapers.

(2.) THEY issued a brochure entitled Money Grows on Trees, which gave 8 options to the investors on depositing a sum of Rs. 30,000/ - as detailed below : -

(3.) IT is alleged that the complainant, in view of the assurances in the brochure and advertisements, deposited a sum of Rs. 11,000/ - vide cheque No. 422390 dated 25.7.86 and opted for option D i.e the land plus 500 trees after six years. Thereafter they deposited a sum of Rs. 10,000/ - on 13.9.86, Rs. 14,000/ - on 16.12.86. This amount included the sum of Rs. 1,000/ - towards process charges and Rs. 4,000/ - towards registration and other charges, such as income -tax clearance certificate, mutation charges etc.