BALJIT KAUR DHALIWAL Vs. R J S DHILLON

JUDGEMENT

(1.) Mrs. Baljit Kaur Dhaliwal, Mrs. Varyam Kaur Trewn, Mr. Dalbara Singh and Lt. Col. Tarlochan Singh instituted this complaint alleging that they had deposited various sums of money with Prabhat Finance and Investment Limited, Amritsar but it has not been refunded despite their demand. Dr. D. S. Dhillon alleged to be incharge of the Chandigarh branch of respondent No.1 is residing at Chandigarh for this reason the complaint has been instituted at Chandigarh. The respondent Nos.1 and 2 have been proceeded ex parte. The New Bank of India (now merged in Punjab National Bank), respondent No.3 only could be served and its reply has been placed on record.

(2.) A perusal of the complaint and details of the deposits outstanding against Prabhat Finance and Investment Limited, Amritsar given in Appendix 'd' contains some relevant information and a perusal thereof shows that a sum of Rs.16,760/- was deposited by Mrs. Baljit Kaur Dhaliwal, complainant No.1, a sum of Rs.1,700/- by Mrs. Varyam Kaur Trewn, complainant No.2, a sum of Rs.25,300 /- by Mr. Dalbara Singh, complainant No.3 and Rs.1,400/- by Lt. Col. Tarlochan Singh, complainant No.4. The dates of deposits and the amount on which the aforesaid sums were recoverable were altogether different. The total amount pertaining to the four depositors was Rs.45,160/- and at any rate it was less than Rs.1 lakh. The total sum referred to above was within the pecuniary jurisdiction of the District Forum and not of this Commission.

(3.) Besides this the depositors are different, the dates of deposit starting from 29.10.1988 and the dates on which the deposits were recoverable were altogether different. It was expected that each complainant should have filed a separate complaint.