MAHESH CHANDRA SHARMA Vs. MODERN SYNTEX INDIA LTD

JUDGEMENT

(1.) Feeling aggrieved by the order dismissing the appeal pased by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur, the present revision has been filed by the complainant/petitioner.

(2.) The petitioner deposited an amount of Rs. 15,000 on 9.1.1997 and an other Rs. 15,000 on 25.2.1997 with the respondent which was to be refunded with interest on 19.1.1997 and 25.2.1997, respectively. The respondent paid the amount of interest due to the petitioner/complainant but the cheques given by them for repayment of principal amount were dishonoured. The complainant feeling dis-satisfied filed a complaint before the District Forum, Jaipur.

(3.) The District Forum, Jaipur-II dismissed the complaint holding that since the Company Law Board has framed a scheme of repayment of deposits, no orders could be passed by the Forum below.