A.K.ANNAMALAI, J. - (1.) The Appellants as complainants filed a complaint before the District Forum, Salem, alleging deficiency against the opposite parties to pay Rs.2,00,000/- as compensation with interest at 18% and with a cost of Rs.2000/-. The District Forum, allowed the complaint against the opposite parties. Against the said order, this appeal is preferred by the complainants, praying to set aside the order of the District Forum, Salem, dated 22.03.07 in C.O.P.No.63/2003. This appeal coming before us for hearing finally on 25.04.2011, upon hearing the arguments of the counsel on both sides, and perused the documents, written submissions as well as the order of the District Forum, this Commission made the following order :-
(2.) In both these appeals the complainant have filed complaint against the opposite parties for deficiency of service regarding the payment of interest in the NSS account and thereby prayed for compensation of Rs.2,00,000/- with interest at 18% and for cost of Rs.2,000/-.
(3.) The details of the complaint in brief are as follows :- The complainants have opened N.S.S. account with the 1st opposite party on various dates to the tune of Rs.1,10,000/- and Rs.90,000/- from 31.3.1989 to 28.2.92 and CA from 24.3.92 to 28.2.92 respectively and the 1st opposite party was paying specified interest till 1999 without any objection. On 27.2.1999 when the complainant tendered pass book for entry of interest 1st opposite party refused to add interest and closed the account forcibly and the complainant paid principal amount only. It is stated for keeping more than one account under NSS scheme the interest will not be given and therefore arbitrarily closed the account and the 2nd opposite party was addressed for regularization of those accounts and for conversion of clubbing those accounts in to one but in vain. Hence the Arbitrary acts of the opposite parties rendered liable to cause mental agony to the complainant. Hence they come forward with this complaint for the reliefs as above.;