A.K.ANNAMALAI J. - (1.) Complainant is the appellant.
(2.) Complainant filed a complaint against the opposite party claiming or refund of the chit amount of Rs.7,372/- with interest and Rs.50,000/- for deficiency of service and for mental agony and Rs.10,000/- towards loss and for costs.
(3.) The brief details of the complaint are as follows :- Complainant joined in the chit of Rs.50,000/- for monthly subscription payable in 20 monthly subscription conducted by the opposite party and she bid the chit for Rs.30,000/- on 21.5.05 until then she after deducting the commission paid Rs.7,372/- towards contribution and monthly contribution is Rs.1,250/-. As per the conditions the bid amount has to be paid within a month time. She submitted two sureties and opposite parties also obtained signatures in the unfilled papers. But the bid amount excluding commissions was credited to the husband?s account, but not given to her. Her husband is an employee of the opposite party?s company without any reason he was suspended and also directed not to enter into the premises. Hence she was not in a position to pay her monthly contribution from the month of January 2006 and the opposite party also not paid the bid amount. Hence she gave a lawyer?s notice for which the opposite party replied on negative terms and demanded two sureties. She gave rejoinder for the same, but the opposite party not to come forward to pay the amount which is against the rules and regulations of the company. The complainant could not meet her day today expenses and she suffered due to unlawful act of the opposite party which amounts to deficiency of service hence she has come forward with this complaint seeking the reliefs as above.;