UTI MUTUAL FUND Vs. PREM LATA AGARWAL

JUDGEMENT

(1.) This appeal has been filed against the judgment and order dated 9.10.2003 passed by the District Forum, Dehradun whereby the appellant was directed to pay price to the complainant @ Rs.14.25 per unit and to pay interest @ 9% after 23.7.2001 and also compensation of Rs.3,000/- (Rupees three thousand) along with cost of Rs.550/- (Rupees five hundred fifty) was awarded to the complainant.

(2.) The brief facts of the case are that the complainant had purchased four certificates for 5370 units as detailed in the complaint. These all four certificates were deposited in the office of the appellant on 21.5.2001 and by that date the amount was to be paid @ Rs.14.25 per unit.

(3.) The price was not paid instead the appellant tried to renew it. When they did not hearafter notice, the complaint was filed. The only dispute which was pressed by the appellant is that the complainant did not give the certificates in the Dehradun Office at Rajpur Road to the Branch Manager personally and, therefore, there was no question of payment of the price.