PEERLESS GENERAL FINANCE & INVESTMENT COMPANY LIMITED AND OTHERS Vs. DILIP KUMAR YADAV

JUDGEMENT

(1.) THIS appeal is directed against order dated 29.6.2004, passed by District Consumer Disputes Redressal Forum, Sahibganj, in Consumer Complaint No. 57 of 2003, whereby the appellants were directed to pay a sum of Rs. 9,952.00, the maturity value of the Certificate and a sum of Rs. 7,000.00 as fine to the complainant -respondent.

(2.) THE complainant was Certificate (No. 418527540/317) holder under Table No. 10 -10 dated 21.6.1989, which was matured on 21.6.1999 and its maturity value was Rs. 9,992.00, but he did not receive the said amount from Peerless General Finance and Investment Company Ltd.

(3.) THE complainant filed Consumer Complaint No. 57 of 2003 against the Peerless Company stating that he did not receive the maturity value of the Certificate sent by cheque dated 18.2.2000 and therefore prayed for payment of Rs. 9,952.00, the maturity value of the Certificate as well as Rs. one lac as compensation for hardship and mental torture, which was decided by impugned order dated 29.6.2004 by the District Forum.