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D.C.M. FINANCIAL SERVICES LTD. vs COL. SUNEEL AHUJA

National Consumer Disputes Redressal Commission · Decided on 7 January 2000 · Citation: 2000 1 CPJ 498 : 2000 2 CLT 245 : 2000 2 CPR 173

HON’BLE JUDGES
Lokeshwar Prasad , Desh Bandhu , Rumnita Mittal J.
RESULT
Appeal dismissed
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Judgment

4 paragraphs · 363 words
1.

THE present appeal, filed by the appellant, under Section 15 of the Consumer Protection Act, 1986 (hereinafter referred to as ''the Act'') is directed against an order dated the 20th August, 1998, passed by District Forum-III in Complaint Case No. 3603/1998 entitled Col. Suneel Ahuja v. DCM Financial Service Co. Ltd. & Ors.

2.

THE facts relevant for the disposal of the present appeal lie in a narrow compass. THE respondent Sh. Suneel Ahuja had filed a complaint under Section 12 of the Act before the District Forum averring that he had taken debentures for Rs. 10,000/- from the appellant and the same were redeemable on 5.5. 1998. Since the appellant failed to pay back the amount to the respondent, the respondent filed a complaint before the District Forum for the recovery of the amount due to him from the appellant. The appellant did not care to file any written version before the District Forum despite notice and the learned District Forum vide order dated 20th August, 1998, being impugned in the present proceedings, has directed the appellant to pay Rs. 10,000/- to the respondent with interest @ 19.5% p.a. w.e.f. 29.11.1996 till payment alongwith compensation of Rs. 500/- and costs of Rs. 500/- within 30 days from the date of the order.

Feeling aggrieved, the appellant has preferred the present appeal under Section 15 of the Act. Notice of the appeal, preferred by the appellant, was given to the respondent who has entered appearance through his Advocate.

3.

WE have heard the learned Counsel for the parties at length and have also carefully gone through the documents/material on record. As a matter of fact the present appeal, filed by the appellant, stands fully covered by a recent decision of this Commission dated the 9th December, 1999 in Appeal No. A-916/1998 and other connected matters entitled M/s. DCM Financial Services Ltd. v. Sh. Bal Kishan Gupta & Ors. For reasons recorded in the above said appeal (Appeal No. A-916/99) on 9th December, 1999, the present appeal, filed by the appellant is also dismissed. In the facts and circumstances of the case the parties are left to bear their own costs. Appeal dismissed.