R. Subhash Reddy, J. - (1.) These appeals are filed by the appellants, aggrieved by the order dated 08.11.2012 passed in First Appeal Nos.652/12; 653/12; 654-656/12; 657/12 by the National Consumer Disputes Redressal Commission, New Delhi. For the sake convenience and brevity, the facts of the appeal preferred against Appeal No.657/12 are being referred to. The said appeal is preferred against the order passed by the State Commission by way of interim order pending the appeal. These appeals were filed in the year 2013. At first instance, this Court has passed orders granting stay of arrest of the appellant herein on 22.03.2013 and the said order continued from time to time.
(2.) The appellant herein was Secretary of Chandigarh State Bank of Patiala Employees Co-operative USE Thrift & Credit Society. We are informed that the said society is in liquidation and a liquidator is appointed. The first respondent herein filed a complaint before the District Forum and the society was directed to pay the maturity amount along with the interest @ 10% per annum in addition to the award of Rs.10,000/- by way of compensation and Rs.5000/- by way of costs. Aggrieved by the order of the District Forum, it appears that the society has preferred appeal before the State Commission and the order of the District Forum was upheld and appeal was dismissed by imposing the costs of Rs.5000/- and the said order of the appellate forum has become final.
(3.) Alleging that the society has not paid the maturity amount along with the interest as ordered by the District Forum, the first respondent herein has approched the Distrct Forum by way of application under Section 27 of the Consumer Protection Act, 1986. The District Forum sentenced the appellant herein to two years' simple imprisonment and imposed a fine of Rs.5000/-. It was further ordered that in case of failure to deposit the fine, appellant has to undergo further simple imprisonment for a period of three months.;