N.KANNADASAN, J. - (1.) In this case along with three other appeals, Appellants herein are the opposite parties before the District Forum.
(2.) The opposite parties namely the Society has received the deposits from the complainants wherein it is agreed to refund the deposits with specified rate of interest as set out in the said Fixed Deposit Receipt. However, at the time of disbursement of amounts, the Society is not in a position to pay the amount along with interest as agreed, but however it would pay only interest at the rate of 7.5%. Under the said circumstances, the complainant has approached the District Forum seeking relief as stated therein and the District Forum has allowed the complaint, against which the present appeal is filed.
(3.) The only issue to be resolved in these appeals are as to the rate of interest payable by the Society to the depositors.;