- (1.) Challenge in this appeal is to the order passed by the National Consumer Disputes Redressal Commission, New Delhi (in short the 'National Commission'). Before National Commission challenge was to the order passed by the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (in short the 'State Commission'). By its order dated 19-6-2001 the State Commission allowed the appeal filed by the respondent No. 1 (hereinafter referred to as the 'Complainant'). The District Forum II, Hyderabad had dismissed the complaint filed by the complainant.
(2.) Factual scenario giving rise to the revision before the National Commission is as follows : The complainant joined as a member in Chit Fund Co. of which opposite party No. 1 is the Managing Director and opposite party No. 2 is the Manager. The present appellant was running a chit for Rs. 1 lakh with monthly payment of Rs. 5,000/- for 20 months in the year 1995. He was a prize bidder subscriber. He was paid Rs. 60,000/-by cheque. The complainant defaulted after paying for 11 months from January, 1996. When the present appellant issued a notice to him demanding an amount of Rs.79,300/-, the complainant replied that out of the chit amount of Rs.70,000/-, the present appellant paid only Rs.60,000/- and the balance of Rs. 10,000/- was payable to him with interest and that since he paid Rs. 54,700/- already, he is ready to pay the balance of Rs.45,300/- in instalments. The complainant approached the District Forum for a direction to the opposite parties to pay Rs. 14,000/- to him.
(3.) Though the appellant i.e. Kiran Chit Fund accepted membership of the complainant to the Chit Fund, it took the stand that the prize amount has been paid to M/s. Kiwanis Finance Pvt. Ltd. as per the authorization letter of the complainant and no due certificate was also given to the complainant. There was exchange of affidavits. The District Commission proceeded on the basis that admittedly the complainant was a defaulting prized subscriber. It also held that there was no scope of taking any action on the complaint. Accordingly, the complaint was dismissed. In appeal, the State Commission took the view that a sum of Rs. 45,300/- was to be paid to the complainant. It took the view that whether the chit fund was a consumer cannot be adjudicated in the appeal. Accordingly the appeal filed by the complainant was allowed. The National Commission was of the view that in the cheque somebody had added some figures but who did the mischief was not known. However since somebody has committed the mischief, the revision petitioner before it cannot be granted any benefit. The revision petition was accordingly dismissed without cost.;