A.K.ANNAMALAI, J. - (1.) The unsuccessful complainants are the appellants.
(2.) Complainant filed a complaint against the opposite party claiming for direction to pay Rs.20,000/- as compensation and to refund the shit amounts paid Rs.1,100/- Rs.1,300/- with 12% interest and for costs.
(3.) The 1st complainant joined the Jewel savings scheme of the opposite party in group S2 on 8.5.05 by paying Rs.100/- per months and paid up to 19.4.06 for 11 months and 2nd complainant joined in scheme No.1379 AA by paying Rs.200/- per month from 28.12.04 to 19.4.06 for 15 months for the total scheme of 30 months each and in order to get the jewels purchased for the Atchayathiruthiyai date by paying balance instalments in advance and foregoing bonus amount payable by the opposite party and when approach for the same the opposite party refused for the same and used unnecessary words against the complainant and thereby caused mental agony to the customers who have joined in the jewellary saving scheme and the rules and regulations are mentioned in the chit scheme are not lawfully enforceable. Hence the complainants for the act of the opposite party sent legal notice on 5.6.06 claiming Rs.20,000/- as compensation and thereby the complainants have come forward with the consumer complaint for the reliefs as stated above.;