RAVI KUMAR Vs. UNITECH LTD & 2 ORS

JUDGEMENT

(1.) This appeal has been filed by appellant against order dated 20.5.2015 passed by State Commission in Complaint No. 92 of 2015- Ravi Kumar Vs. Unitech Ltd. & Ors.; by which complaint was ordered to be returned for filing in appropriate forum.

(2.) Brief facts of the case are that the complainant/appellant had purchased four FDRs (Annexure C-1 to C-4) total amounting to Rs. 21 lacs, from the Opposite Parties through Opposite Party No. 3/respondent No. 3, the details of which are mentioned in para No. 3 of the complaint. It was stated that the complainant surrendered the said FDRs, which were duly received by opposite party No. 3 but till date, he had not received the maturity amount of the same (FDRs). It was further stated that the complainant visited the office of opposite party No. 3 a number of times, and also informed opposite party No. 1& 2/ respondent No. 1 &2, telephonically with a request to release the maturity amount of all the FDRs, but they did not pay any heed. Alleging deficiency on the part of opposite parties, complainant filed complaint before State Commission. Learned State Commission after hearing complainant, returned complaint in original and directed complainant to file it before appropriate State Commission having territorial jurisdiction against which this appeal has been filed.

(3.) Heard Learned Counsel for the appellant and perused record.