M.THANIKACHALAM, J. - (1.) The 4th opposite party is the appellant.
(2.) The complainant/first respondent had purchased a Certificate from the first opposite party under the UTI MEP 92 for the period from 1992 to March 2002, having the maturity value of Rs.12,800/-. After maturity, the complainant informed the first and second opposite party, sending the original certificate also for processing, to receive the maturity amount. Despite repeated requests, letters, they have not sent the maturity amount. The complainant had the Savings Bank Account with the 4th opposite party and the Account Number is 25170. At later stage, the complainant came to know the maturity amount was honoured by the 4th opposite party in the Account No.1811 in the name of wrong person, thereby all the opposite parties have committed deficiency in service, for which, the complainant is entitled to compensation as well as refund of the maturity amount. Thus, claiming a consumer complaint before the District Forum, Salem.
(3.) The 4th opposite party alone contested the case, admitting that the complainant is the account holder of their branch, opposing the claim, contending that the first and second opposite parties have not sent the matured amount and therefore, they are not liable to pay either the matured amount or any compensation, for the alleged deficiency.;