B BEHL Vs. UNIT TRUST OF INDIA

JUDGEMENT

(1.) Brief facts of the case giving rise to this appeal are that Mr. B. Behl, complainant for short, applied for 2000 Master Gain -1992 of Rs.10,000/- each on 17.5.1992. He submitted a cheque for Rs.20,000/- alongwith the application. The units were to be issued by the respondent by 30.9.1992. The complainant, however, failed to receive the units. In June, 1993, the complainant received only 200 units against 2000 units applied for by him. He wrote several letters and telephone calls but to no purpose. He filed a complaint before District Forum-II on 26.11.1993. The remaining 1800 units were received alongwith opposite party's letter dated 22.11.1993.

(2.) On a consideration of the matter District Forum-II held the delay caused in sending the allotted certificates to constitute deficiency in service. Taking into consideration the facts and circumstances of the case damages amounting to Rs.2,000/-were awarded. Dis-satisfied with the order, the complainant has preferred this appcal.

(3.) The appellant failed to appear when the appeal was called on for hearing. We have, therefore, heard Mr. Anil Kumar Anand, Manager of the respondent and have gone through the records.