UNIT TRUST OF INDIA Vs. RAM KESHANCHAWLA

JUDGEMENT

(1.) THIS revision petition is filed against the order of the State Consumer Disputes Redressal Commission, Chandigarh, dated 31.5.95 dismissing the appeal filed by the Unit Trust of India as time barred.

(2.) THE facts of this case are that on 14.11.92 the complainant applied for purchase of 1,000 units of Unit Trust of India, Rajlakshrni Unit Scheme, the name of petitioner's minor daughter Ritika Ahuja. The scheme was for minor females only. Application Form alongwith demand draft of Rs. 10,000/- was handed over to the agent of UTI. According to the complainant, as per para No. 1 of the application, the maturity clause of the unit was on completion of 20 years age of minor female child. The application preferred by the complainant was accepted by the UTI and a Certificate for 1,000 units of Rajlakshmi Unit Scheme dated 14.11.92 was issued to the complainant. According to the complainant, as per the terms and conditions mentioned in Para No. 1 of Application, the date of maturity of the unit should have been 20.11.2007 as the date of birth of the complainant's minor daughter was 20.11.1987. But in the Certificate of the unit issued by the UTI, the date of maturity was mentioned as 14.11.2008. On receipt of the Certificate, the mistake regarding the date of maturity and another mistake regarding incentive amount was noted; and the petitioner requested the agent of the UTI to get the mistake rectified regarding the date of maturity. But without success. The complainant filed a complaint before the District Forum, Yamuna Nagar, for appropriate directions to the UTI to correct the date of maturity from 14.11,2008 to 20.11.2007.

(3.) THE UTI filed an appeal before the State Commission, Chandigarh. Unfortunately, none of them appeared on behalf of the UTI before the State Commission on 31.5.95 when the appeal was called for hearing. The State Commission dismissed the appeal as time-barred. That is how the UTI has invoked the revisional power of this Commission by filing this revision petition.