M. THANIKACHALAM J. - (1.) The 3rd opposite party is the appellant.
(2.) The 1st respondent in this appeal, as complainant, claimed a sum of Rs.1 lakh, with interest thereon, from 4.1.2003 at 13% p.a., alleging that she had deposited a sum of Rs.1 lakh, in the 1st opposite party society, on the assurance given by 3rd opposite party, which was supervised by opposite parties 2 and 4, that for some period, the 1st opposite party paid interest, and thereafter failed to pay the periodical interest, that when the complainant approached the 1st opposite party, to return the deposit amounts, they failed to do, and therefore for the deficiency committed by the 1st opposite party, other opposite parties are also responsible, since all of them have committed deficiency.
(3.) The 2nd opposite party, denying the deposit, said to have been made by the complainant, would contend that the documents produced by the complainant are forged one, that the society never paid any interest, since there was no necessity, and therefore they are not liable to pay any amount, praying for the dismissal of the complaint.;