N.KANNADASAN, J. - (1.) The appellant is the opposite party and the respondent is the complainant before the District Forum.
(2.) The complaint is filed before the District Forum under the following circumstances: The complainant has pledged gold weighing 113 grams with the opposite party and received a sum of Rs.26000/- as loan. On 10.5.2002, the complainant has repaid the principal amount alongwith interest of Rs.5,096/-, and again pledged the jewels to obtain a fresh loan for the same sum of Rs.26000/-. Subsequently, when the complainant made an attempt to clear the dues and requested the opposite party for the return of the jewels, she was not permitted to do so. The opposite parties took a stand that one of the employee viz. one Elango, who was an erstwhile secretary of the society, has stolen the cold to the extent of 1,805.900 gms. and a criminal case is lodged and the case is pending on the file of the Criminal Court. The said stand of the opposite party is not in accordance with law and accordingly the complaint is filed seeking relief as stated therein.
(3.) The opposite parties resisted the complaint by raising contentions as stated above and took a stand that there is no deficiency in service on the part of the society.;