M.THANIKACHALAM J. - (1.) The opposite party in C.C.78/2008, on the file of the District Consumer Disputes Redressal Forum, Salem, unable to resist the claim of the complainant successfully, suffered an adverse order on 12.12.2008 and this appeal aims to uproot the same.
(2.) Facts necessary for the disposal of the appeal: The complainant/respondent was working in the Salem Silk Handloom and Weavers Co-operative Society Ltd., and retired from service on 30.4.2007. On retirement, the complainant is entitled to a sum of Rs.1,55,425/- as retirement benefits, out of which, only a sum of Rs.25,000/- was paid on 24.7.2007, representing, that the balance will be paid within the short period. The opposite party though agreed to pay the balance, they offered a further sum of Rs.20,000/- alone, which was refused, insisting entire balance, for which, there was no positive response. Because of the non-payment of the retiral benefits, the complainant was put to monetary loss and therefore addressed the higher authorities and thereafter alone, balance of Rs.1,30,425/- was paid on 25.2.2008.
(3.) The opposite party wantonly and deliberately delayed the payment for a long time, even after retirement, causing mental agony, which should be construed, as deficiency in service, for which, the complainant is entitled to a sum of Rs.3 lakhs as compensation, in addition to interest for Rs.1,30,425/- from 01.05.2007 till 25.02.2008. Hence, the claim.;