M.THANIKACHALAM, J. - (1.) The opposite parties in C.Cs.138/2008, 139/2008 and 140/2008 on the file of the District Consumer Disputes Redressal Forum, Coimbatore, are the appellants in F.As.639/2008, 640/2008 and 641/2008 respectively.
(2.) As agreed by the parties, since the opposite parties/appellants are one and the same, though the complainants are different, except the amount and other aspects to be considered are all similar in nature, all the three appeals were taken together and Common Order is passed, which shall dispose all the appeals.
(3.) The complainants in C.C.138/2008 have deposited a sum of Rs.7,500/- with the opposite party on 08.03.99 and its maturity date was 8.12.2004 and the maturity amount was Rs.15,000/- as shown in the table below: Sl.No. Complainant[s] C.C.No. F.A.No. Deposit amount with date Rs. Matured Amount & Date Amount claimed towards deposit Amount awarded 01. P. Subramaniam S.Bhuvaneswaran 138/2008 639/2008 7,500/- 08.03.99 15,000/- & 08.12.2004 21,343/- 21,343/- 02. P.Somasundaram Minor S.Nirmala --- 139/2008 640/2008 1,00,000/- 08.03.1999 2,00,000/- 08.12.2004 2,28,861/- Totally 5,46,452.20 Minor S.Nirmala 6,000/- 08.03.1999 12,000/- 08.12.2004 17,092.20 Minor S.Mohanapriya 1,00,000/- 08.03.1999 2,00,000/- 08.12.2004 2,84,861/- Minor S.Mohanapriya 5,500/- 08.03.1999 11,000/- 08.12.2004 15,638/- 03. P.Gopalsamy, Minor G.Vinitha --- 140/2008 641/2008 5,500/- 08.03.1999 11,000/- 08.12.2004 15,667/- Totally Rs.31,334/- Minor G. Vinitha 5,500/- 08.03.1999 11,000/- 08.12.2004 15,667/-;