A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) Complainant made a fixed deposit of Rs.1,04,500/- with the opposite party on 4.7.2001 through her father for 78 months with 11% interest on maturity amount is payable as Rs.2,11,560/-. On date of maturity on 4.1.08 since the opposite party evaded the payment of maturity amount a notice was issued on 12.6.08 failed to give reply and thereby for the deficiency of service complainant filed a consumer complaint seeking relief for payment of Rs.2,11,560/- with subsequent interest at 11% and Rs.10,000/- as compensation for the deficiency of unfair trade practice and for costs. The opposite party contended that for the F.D. from 4.7.01 to 31.7.03 at 11% interest and from 1.8.03 as per the circulars issued by the Registrar of Co-operative Society the interest was reduced to 7.5% till date of maturity on 4.1.2008 and thereby the maturity amount to be payable worked out to Rs.1,81,729/- for which the complainant has not come forward to receive the same and there was no deficiency of service or unfair trade practice on the part of the opposite party.
(3.) After an enquiry the District Forum dismissed the complaint however directing the opposite party to pay a sum of Rs.1,04,500/- with interest at 11% from 4.7.01 to 31.7.03 and thereafter at 7.5%.;