SUKHWINDER KAUR Vs. GOLDEN FORESTS INDIA LTD

JUDGEMENT

(1.) This is complainant's appeal against judgment and order dated 16.2.2004 of District Consumer Disputes Redressal Forum-II, U. T. , Chandigarh [for short hereinafter referred to as the District Forum], U. T. , Chandigarh passed in Complaint Case No.470 of 2003 against Golden Forests (India) Limited vide which the complaint has been dismissed as being barred by limitation under Sec.24a of Consumer Protection Act, 1986 [for short hereinafter referred to as the C. P. Act].

(2.) The appellant filed the complaint seeking issuance of direction to the respondent/o. P. to pay the maturity value of Rs.62,550/- along with interest @ 24% per annum and a sum of Rs.1 lac as compensation besides Rs.10,000/- as costs of litigation.

(3.) The complainant invested in four Fixed Deposit Schemes on 4.3.1995, 12.6.1995, 26.6.1995 and 4.3.2000 having the date of maturity respectively of the amounts deposited to be 4.3.2000, 12.6.2001, 26.6.2001 and 4.3.2001. The amounts deposited were respectively Rs.10,000/-, Rs.4,500/-, Rs.5,500/- and Rs.15,000/- bringing the total amount of deposit to Rs.35,000/-. The maturity value of all these four deposits were Rs.77,550/-. As against the total maturity value of Rs.77,550/-, the complainant was paid a sum to be Rs.15,000/- by the respondent/o. P. on 5.10.2002 (vide document placed before us in appeal) showing the deposit of the cheque in the account of the complainant. After adjusting the amount of Rs.15,000/-, the balance amount of Rs.62,550/- is now being claimed as due and outstanding against the respondent.