JINDAL PHOTOFILMS LTD Vs. INDIAN AIRLINES

JUDGEMENT

(1.) THE opposite party Lloyds Steel Industries Ltd., against whom an award has been passed is the appellant.

(2.) THE complainant applied to the opposite party for 20 debentures of the value of Rs.350/ - and 20 debentures were allotted. The case of the complainant is that after receipt of the entire amount payable the opposite party failed to send the debenture certificates despite several requests. There was no response even to a Lawyers notice sent on 7.9.92. On these grounds the complaint has been filed, alleging that the act of the opposite party is unfair trade practice and deficiency in service, for direction to the opposite party to send the debenture certificates together with interest thereon and also for damages of Rs. 2,000/ - for mental agony and loss caused to the complainant.

(3.) THE District Forum on consideration of the evidence came to the conclusion that there was deficiency in service on the part of the opposite party and it directed the opposite party to issue the debenture certificates and it has also awarded a sum of Rs. 2,000/ - for mental agony.