M.THANIKACHALAM, J. - (1.) 1st opposite party is the appellant.
(2.) The 1st respondent/ complainant, being a member of the 1st opposite party society, obtained agricultural loan on three occasions, undertaking to pay the same, after harvest of sugarcane, and the agricultural loans were wiped out, as per G.O, and therefore as such the complainant is not liable to pay any loan amount to the 1st opposite party. For the supply of sugarcane, to the sugar mill, they have sent the amount to the 1st opposite party, and when the complainant went to the 1st opposite party society, to withdraw the amount, he was informed, that the amount was deposited in the bank, and the deposit so made, without consent should be construed as deficiency in service. Thus alleging deficiency, claiming the refund of Rs.22,893.90/- with interest, with compensation, the consumer complaint was filed, impleading the Joint Registrar, as well as Central Bank of Cooperative Society, Villupuram.
(3.) The opposite parties 1 and 2, in their joint version would contend, that after the wiping out of loan by the Government order, when the amount payable to the complainant was received from the sugar mill, the same was deposited with the 3rd opposite party, as per the advise given by the Head Office, which cannot be termed as deficiency in service, and that the actual deposit was informed to the complainant, and infact without any protest, he has also received the Fixed Deposit, and as such there was no deficiency, warranting refund of the amount, or compensation, praying for the dismissal of the complaint.;