M.THANIKACHALAM, J. - (1.) The second opposite party is the appellant.
(2.) The first and second respondents, as complainants, filed a consumer complainants for the payment of matured amount for three deposits made by them with the first opposite party, in which, other opposite parties are functioning as Directors, alleging that even after the maturity, despite many demands, they failed to pay the amount, thereby caused mental agony, for which also, they are entitled to compensation of Rs.25,000/- with costs.
(3.) The second opposite party/appellant resisted the case inter alia contending, that he retired from the Director post with effect from 7.03.2002, that thereafter the entire administration of the first opposite party?s in the hands of the opposite parties 3 to 9 and if at all they alone are liable to answer the claim, praying for the dismissal of the case as far as he is concerned.;