M. THANIKACHALAM J. - (1.) The unsuccessful opposite party is the appellant.
(2.) The facts necessary for the disposal of the appeal in brief: The complainants, who are wife and husband, have joined in the Public Provident Fund Scheme, initiated by the Government, run by the opposite party, elsewhere in the month of February 1999, jointly. Initially, on 6.2.1999, they have deposited a sum of Rs.5000/-, thereafter on 10.7.99, deposited a further sum of Rs.5000/-, and a further sum of RS.100/- on 11.2.2002. Including the interest payable by the opposite party, as per the pass book entry on 11.2.2002, there was a total sum of Rs.17,949/-, payable to the complainant.
(3.) In the month of June 2002, the complainants were informed, that PPF account opened in their joint names, is not in accordance with the rules. Thereafter, the complainants requested, to convert the PPF account, in the name of the 1st complainant, but the opposite parties, refusing to do so, sent a sum of Rs.15,100/-, with a covering letter dt.31.10.2002, quoting Rule 25 of Public Provident Fund, as if for the irregular account, the complainants are not entitled to claim interest, which is illegal and improper, thereby committing not only deficiency in service, but also causing mental agony. Informing the deficiency through notice, compensation claimed, including interest, not paid, for which there is no positive result, thereby the complainants are constrained to file this case, to regularize the account in the name of the 1st complainant, or in the alternative for the payment of a sum of Rs.10000/-, towards damage in addition to payment of interest, for the principle amount of Rs.15,100/-.;