UNIT TRUST OF INDIA Vs. SHANKER LAL

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner.

(2.) THIS revision petition is directed against the order passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur, Rajasthan in Appeal No. 692 of 2004 dated 28.11.2005.

(3.) THE complainant/respondent Shanker Lal purchased 400 units under Children Growth Fund on 30.3.1987 bearing Certificate No. 48742371199 dated 30.3.1987. On maturity in 2001, a sum of Rs. 22,513.67 was to be paid to the complainant/respondent by the petitioners. The said amount was not paid by the petitioners. Consequently, the complainant/respondent herein filed a complaint before the District Forum for deficiency in service on the part of UTI and claimed interest on maturity value of Rs. 22,513.67 with interest and litigation expenses. District Forum sent a notice to the appellant/UTI herein. Learned Counsel for the appellant asked the complainant/respondent to send a Letter of Undertaking for issue of duplicate repurchase cheque in Stamp Paper of Rs. 20. Accordingly, the complainant/ respondent sent a Letter of Undertaking for issue of duplicate repurchase cheque in Stamp Paper of Rs. 20 on 2.8.2002,but in vain.