BHAGWAN DASS Vs. UNIT TRUST OF INDIA

JUDGEMENT

(1.) The partly successful complainant appeals against the order of the District Forum, Hisar seeking a substantial enhancement of the relief granted.

(2.) In view of the commendable and fair stand taken on behalf of the Unit Trust of India by their authorised representative, it is unnecessary to delve too deeply into the facts. Equally, it may be noticed at the outset that we were somewhat sceptical about the dispute coming within the consumer jurisdiction herein. However, Mr. R. K. Ranga, the authorised rep resentative of the respondent expressly conceded that it was so and raised no objection what soever about the locus-standi of the appellant as a consumer. In view of this stand, we deem it unnecessary to opine at all on the legal aspect.

(3.) It suffices to mention that the appellant way back in June-July 1991 had applied for 700 Units of the U. T. I. Unit Scheme, 1964 (Clause 2 ). However, owing to the default of the respon dent's bankers, the relevant certificate could not be issued till the 23rd of July, 1993 and was actualy by the appellant in October 1993. It would appear that after a passage of nearly two years, the price of the units had escalated and consequently only 550 units were allotted to the appellant. Aggrieved by the respondent's negligence, the complaint was preferred seeking the award of interest as also substantial compensation, therefor.