A.K.ANNAMALAI J. - (1.) The appellants are the opposite parties.
(2.) The complainants in all the three appeals have filed complaint against the opposite parties for the refund of the maturity value of the deposits Rs.20,000/-, Rs.1,00,000/- and Rs.15,000/- respectively. Against the complaint the District Forum allowed the same by directing the opposite parties to refund the deposit of Rs.20,000/- to the complainant in C.C.No.71/2005, Rs.1,00,000/- to the complainant in C.C.No.72/2005, Rs.85,000/- to the complainant in C.C.No.73/2005 with 24% interest per annum and to pay Rs.15,000/- each in as compensation for mental agony with costs.
(3.) Aggrieved by the order of the District Forum appellants have filed respective appeals in F.A.Nos.159/2008, 160/2008 and 161/2008 Therefore filing regular appeals since the complainants have filed E.Ps in E.P.Nos.14/2007, 15/2007 and 16/2007 before the District Forum and the District Forum ordered arrest of the opposite parties by issuing NBW the opposite parties have come forward with these appeals praying for stay of the operation of the District Forums order pending results of the appeals in F.A.Nos.159/2008, 160/2008 and 161/2008;