A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) Complainant made a fixed deposit of Rs.1,04,500/- on 14.7.2001 for the period of 75 months payable as Rs.2,12,257/- on maturity date 14.10.07 with 11.5% interest since the complainant also availed a sum of Rs.75,000/- as loan on 31.10.02 on the basis of deposits made which was fully repaid on payment of interest of Rs.7990/- for the period from 3.10.02 to 29.5.03 for which an excess amount of 1982/- was collected as additional interest. The opposite party evaded to repay the matured amount on the F.D made and thereby the complainant filed the consumer case claiming Rs.2,12,257/- with interest and repayment of Rs.1,982/- as excess interest paid for the loan and Rs.10,000/- as compensation along with the cost of Rs.2,000/-.
(3.) The opposite party denied the allegations of the complaint and stated as per the circulars of the District Registrar of Co-operative Societies the interest payable for the deposits were reduced to 7.5% from the year 2003 and thereby the complainant is entitled for the refund of reduced amount and regarding the excess amount of Rs.1,982/- collected as interest the opposite party is ready to repay the same. The District Forum after an enquiry allowed the complaint by directing the opposite party to return the amount of Rs.2,12,257/- with 6% future interest from 15.10.07.;