K.SAMPATH, J. - (1.) The opposite parties in C.O.P.No.96/2003 on the file of the District Consumer Disputes Redressal Forum, Dindigul, are the appellants herein. The short point for consideration in the appeal is whether the complainant could be entitled to interest on Kisan Vikas Patra purchased by them from the opposite parties. The Kisan Vikas Patras were four in number. The first one was dated 22/11/1996 for Rs.10,000/- the maturity date being 22/05/2002 and maturing amount being Rs.20,000/-. The second one was dated 22/11/1996 for Rs.10,000/- repayable on 22/05/2002 in a sum of Rs.20,000/-. The third patra was dt.23/04/1997 also for Rs.10,000/- repayable on 23/10/2002 in Rs.20,000/-. The fourth one was dated 08/12/1997 for Rs.10,000/- repayable on 08/06/2003 in Rs.20,000/-.
(2.) The defence set up was that as per G.S.R.119(E) published in the Gazette of India, Extraordinary part II Section 3 Sub-Section ( i ) dt.08/03/95 of Government of India, Ministry of Finance, Department of Economic Affairs, New Delhi, Kisan Vikas Patras could be issued to an adult for himself or on behalf of a minor or to a minor., or to a Trust and in the instant case, the patras had been issued to Nathapatty Milk Society and such issuance was not in order and therefore the complainant society was not entitled to interest on the invested amounts.
(3.) The District Forum accepted the case of the complainants society and by order dt.29/09/2004 directed opposite parties 1 & 2 to pay jointly and severally Rs.80,000/- being the maturity value of the four deposits and interest @ 6% p.a. from 15/07/2003 the date of demand till realisation and Rs.80,000/- and costs of Rs.1,000/-. It is as against that the present appeal has been filed.;