M.THANIKACHALAM, J. - (1.) The opposite parties are the appellants.
(2.) Facts leading to this appeal: The complainant/ respondent had subscribed a chit, in Group No.23002, having the ticket No.25, and value of the chit being Rs.25000. The complainant had paid the monthly subscription, periodically, and that is why she was allowed to bid in the auction, for Rs.22000/-. Though the bid amount was Rs.22000/-, she was paid only a sum of Rs.18809/-, laving the balance of Rs.3191/-, which was not paid, inspite of repeated demands, should be construed as deficiency in service.
(3.) The complainant has to pay a total sum of Rs.22,000/- for 25 instalments, whereas she has paid a sum of Rs.22,705/-, thus paid the excess of Rs.705/-, which she is entitled to be refunded. The opposite parties practicing unfair trade, as well as committing deficiency in service, failed and neglected to pay the above said amount, causing mental agony, for which the complainant is entitled to a sum of RS.25000/- as compensation. Leveling allegations so, a consumer complaint was filed, for the recovery of the said three amounts.;