SUB POST MASTER Vs. SUN PHARMACEUTICAL INDUSTRIES LTD

JUDGEMENT

(1.) heard learned Advocate Mr. C. A. Modi for Mr. S. C. Shah learned Advocate for the appellants and Mr. D. M. Soni learned Advocate for the respondent.

(2.) This appeal under Sec.15 of the Consumer Protection Act, 1986 is directed against the order dated 20.6.2006 rendered in Complaint No.173/2005 by the learned Panchmahal District Consumer Disputes Redressl Forum at Godhra allowing the complaint directing the opponents to pay Rs.20,300 with 9% interest from the date of maturity, within 30 days from the date of the order.

(3.) The facts giving rise to the present appeal shortly stated are that the complainant (respondent) filed the complaint stating that the complainant -Sun Pharmaceutical Industries Limited had purchased two National Saving Certificates on 21.11.1996 and 30.10.1998 for Rs.10,000 each for a period of six years. The said certificates were issued in the name of the complainant Industry bearing No.6ns/07ee106185 and No. MS/2jee851534. Both the six years Saving Certificates were given to the Superintendent of Prohibition and Excise Department, Godhra by way of security against loan; that the maturity amount of each of the certificate was to be Rs.20,150 which is required to be paid to the holder of the certificate under the scheme and that the complainant approached the opponent for getting the maturity amount of these two saving certificates on the date of maturity, but the opponents only gave the principal amount i. e. Rs.10,000 for each of the certificates, in all Rs.20,000. This amount has been accepted by the complainant under protest. Complainant in the complaint prayed for interest on the amount of the saving certificate @ Rs.10,150 from 4.5.2005 till the realization of the amount and also prayed for compensation for mental and physical harassment with cost of the complaint.