A.K.ANNAMALAI, J. - (1.) Opposite parties are the appellants.
(2.) Complainant filed a complaint against the opposite parties claiming direction to issue seizure of membership certificate and to pay Rs.1,00,000/- towards damages and for costs.
(3.) Complainant was the member of opposite parties? society when joined service in the Panchayat Union Middle School and availed Rs.1,00,000/- as loan from the opposite parties? society during the month of July 2002 as member of the society and when the loan was subsisting the school was upgraded as high school during the month of July 2002 by vesting the management of the school to the Government from the Panchayat Union. Because of the status of the institution the eligibility of continuing as member of the opposite party society is seized. Hence the complainant repaid the loan balance amount and a sum of Rs.10,800/- was with the opposite party in the form of share value and recurring deposit. After deducting the same the complainant has to pay only Rs.15,200/- which was paid in order to discharge the entire loan amount. But the opposite parties refused to adjust the share amount and the recurring deposit amount by stating that the complainant stood surety for another person?s loan and only after completing of 3 years from the date of membership the share amount and other amount could be refunded. Hence the notice was issued on 8.12.05 and thereafter complainant filed the complaint claiming the reliefs as above.;