A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) Complainants filed a complaint against opposite party claiming for a sum of Rs.10,547/- being the balance interest payable on the deposit made and Rs.5,000/- towards compensation for mental agony and Rs.5,000/- for cost of the proceedings.
(3.) The complainants invested 3 amounts of Rs.12,000/- Rs.14,000/- and Rs.12,000/- respectively in their minor daughters name as deposits on 22.3.86, 3.3.88 and 25.1.93 which are all payable on 27.3.05, 3.3.08 and 25.1.03 respectively along with the accrued interest as per the interest mentioned in the deposit receipts on maturity and he had preclosed the deposits on 3.4.02, 28.8.03 and 26.9.03 respectively and the opposite party after deducting 1% interest towards the preclosure charges and thereby on 25.4.04 a reply was sent by the opposite party for the request of the complainants 1% interest repayment for two deposits were repaid and deposit in the name of Priya was not repaid and hence a legal notice was issued on 15.3.04 and thereby the complainants filed this complaint praying for the reliefs as stated above.;