M.THANIKACHALAM, J. - (1.) The challenge in this appeal, is the order dated 16.09.2008 passed by the District Forum, against the opposite parties directing them to pay the deposit amount, with compensation.
(2.) The complainants? grand father after selling his properties, had deposited in the name of the complainants [Minors] each a sum of Rs.1 lakh on 23.03.2001 for 5 years and the maturity period was 23.03.2006. The deposits were made only for the benefits of minors.
(3.) The father of the complainants acting against the interest of the minors, pre-maturing the deposits, received the amount, for which, the bank also helped, paying the amount, even without the original FDR, which should be construed as deficiency in service, and unfair trade and practice. The issuance of notice to rectify the deficiency and to pay the amount, failed to yield any positive result and therefore, this complaint was filed for refund of fixed deposit amount, along with compensation of Rs.50,000/-.;