M.THANIKACHALAM J. - (1.) The opposite parties aggrieved by the order of the District Consumer Disputes Redressal Forum, Nagercoil, in OP.20/2005, wherein, as per the order dated 16.09.2005, certain directions were given, challenges the same in this appeal.
(2.) The first complainant [hereafter called complainant] deposited a sum of Rs.50,000/- with the opposite parties Cooperative Bank on 27.10.97, for a period of 13 months, wherein, the opposite parties have agreed to pay interest also. After maturity, at request of the first opposite party, the complainant reinvested the maturity amount, for further 26 months under Receipt No.200, wherein, the opposite parties have agreed to pay interest at 13%.
(3.) After the lapse of 2 years, when money was required for the complainant, approached the first opposite party for withdrawal and at that time, the complainant was informed the receipt is a forged one, and action has been taken against the then Secretary, resulting enquiry under Section 81 of the Cooperative Societies Act also. However, despite repeated demands, the opposite parties failed to pay the deposit the amount, including interest and thereby the complainant is constrained to file the case for payment of deposit amount including interest along with compensation of Rs.1 lakh for mental agony.;