ANEJA OVERSEAS Vs. JT DIRECTOR GENERAL FOREIGN TRADE

JUDGEMENT

(1.) M/s. Aneja Overseas, complainant, is a partnership firm registered with Apparel Export Promotion Council and as per Import Export Policy for the relevant period announced by the Government of India, the Exporters were entitled to Exim Scrip against exports made to Rupee Payment Area and General Currency Areas. During February, 1992, the complainant made exports of F. O. B. value of Rs.38,69,900/- to Japan and as such became entitled to Exim Scrip of the value of Rs.11,60,000/-. The complainant made an application dated 29.6.1992 for the issue of the said Exim Scrip of the value already stated enclosing necessary documents and details of exports made by it. It also deposited a sum of Rs.1,742/- on 28th April, 1992 towards fee for the grant of the Exim Scrip. The complainant was issued token No.4184. Further according to the complainant, Exim Scrip was required to be issued within 48 hours of the submissions of the application. In fact, the opposite party failed to issue the Exim Scrip despite repeated requests and reminders including personal visits. Ultimately Mr. Ashok Kumar Aneja, partner of the firm personally visited the office of the opposite party and he was informed that the Exim Scrip against his application had already been delivered as far back as 19th November, 1992. The case of the complainant is that he had misplaced the token issued by the opposite party "and the signature regarding delivery of Exim Scrip on the record of the opposite party were forged and the Exim Scrip had not been issued to the complainant or any authorised person a t any stage. It is alleged that the Exim Scrip was deliberately and wilfully delivered to some unscrupulous person entirely on account of negligence on the part of the opposite party. As a result of the above, the complainant had suffered a loss to the tune of Rs.2,32,000/- being 20% of the total value of the Exim Scrip. The complainant applied for duplicate Exim Scrip on 17.2.1993 and also requested the opposite party to issue instructions to concerned Departments to stop any further transfer of the Imports Licence against the said Exim Scrip. The opposite party cancelled the said Exim Scrip bearing No.0184210 dated 14.8.1992 by order dated 10.3.1993. The complainant seeks directions to the opposite party to issue duplicate Exim Scrips valuing Rs.11,60,000/- and pay compensation amounting to Rs.50,000/- and in the alternative to pay compensation to the complainant to the tune of Rs.2,82,000/- towards loss suffered by it alongwith interest @ 24% per annum.

(2.) In the written version, it was denied that the complainant was covered within the meaning of "consumer" as defined under Consumer Protection Act. It was categorically stated that the Exim Scrip had been issued and delivered to Ashok Kumar Aneja, the partner of the complainant firm under his signature. Duplicate Exim Scrip could not be issued as the Exim Scrip already issued was freely transferable and tracing the original was difficult and time consuming. It was further stated that on receipt of the complaint, an enquiry was ordered and further appropriate action would be taken in the light of the facts established in the enquiry. Objection was also taken that the complaint was bad for non-joinder of Union of India which was a necessary party. It was denied that the Exim Scrip was required to be issued within 48 hours of the application. In fact, the Exim Scrip had been prepared in due course and was lying in the office of the opposite party since 14.8.1992 but the complainant failed to collect the same during the period 14.8.1992 to 17.4.1993.

(3.) In the rejoinder, the complainant controverted the averments of the opposite party and reiterated those made in the complaint also.