C. V. Nagarjuna Reddy, J. - (1.) This writ petition is filed for a mandamus to set aside the order dated 08.06.2016 in I.A.No.116 of 2016 in E.A.No.3 of 2016 in C.C.No.2 of 2014 on the file of the District Consumer Forum, Srikakulam (for short the Forum).
(2.) Despite service of notice, respondent No.1 has not entered appearance. We have heard Mr.P.Ramachandran, learned counsel for the petitioners and perused the record.
(3.) Respondent No.1 has approached the Forum under Section 12 of the Consumer Protection Act, 1986 (for short the Act), for a direction to the petitioners to settle her claim for return of the deposited amount of Rs.4 lakhs as per the initial assurance and promise of returns, with interest and to pay an amount of Rs.2 lakhs towards compensation for loss of interest and mental agony, together with costs. The said petition was number as C.C.No.2 of 2014 and by order dated 17.12.2015, the Forum has partly allowed the petition, by directing the petitioners to pay Rs.1,35,000/- to the respondent No.1 with interest @ 6% p.a. from the date of the complaint i.e. 22.10.2013, till the date of realization. The Forum further directed that if the petitioners fail to pay the said amount within two months, they are liable to pay interest @ 9% p.a. from the date of complaint till the date of realization of the awarded amount of Rs.1,35,000/- and the petitioners were also directed to pay Rs.25,000/- towards compensation and mental agony to the respondent No.1, together with costs of Rs.3000/-, including Advocates fees.;