SATISH KUMAR Vs. UNIT TRUST OF INDIA

JUDGEMENT

(1.) Both these appeals are directed against the order passed by District Consumer Disputes Redressal Forum, Rajnandgaon (hereinafter called District Forum for short ). Since both these appeals involved common question, they are being disposed of by this common order. Appeal No.467/2003 arises from order in Complaint No.71/1999 and Appeal No.468/2003 arises from order in Complaint No.72/1999. Both the said impugned orders were passed by the District Forum on 14.12.2000.

(2.) The averments of the complainants of both the appeals were that they had applied for allotment of Units under the scheme or plan known as 'u. G. C.2000'. The demand draft of Rs.2,000/- of United Western Bank, for allotment of Units by the respondent Unit Trust of India was sent to them. However, despite submission of application form with the D. D. as above, the Units were not allotted by the respondent to the complainant. Hence the complainants sent registered notice dated 16.7.1996 to the respondents. The respondents demanded by their letter dated 19.9.1996 duplicate D. D. upon which the complainant/appellant moved the United Western Bank, Rajnandgaon regarding the issuance of duplicate of D. D. sent to the respondent. The complainant/appellant was intimated by the United Western Bank Ltd. , that the original D. D. has been encashed and credited to the account of the payee. Even thereafter, since the Units were not allotted to him, the complainant filed the complaint. They have prayed that the respondent be directed to allot Units under their scheme 'u. G. C.2000' and should also be directed to pay compensation.

(3.) The complaints were resisted by the respondent.