K.S. RAJU Vs. HASSENA

JUDGEMENT

(1.) These appeals are preferred by opposite party No.F1 against the orders of the District Consumer Forum, Karimnagar, directing opposite parties 1 to 3 to pay the maturity amounts covered under the Fixed Deposit Receipts issued by M/s.Nagarjuna Finance Limited with interest and costs.

(2.) Though the District Forum has passed separate orders on the complaints filed by husband and wife against the very same parties, in view of the fact that common questions of fact and law arise we deem it fit that a common order can be passed in these two appeals.

(3.) The case of the complainants in brief is that they had deposited amounts with opposite parties 2 and 3 viz. M/s.Nagarjuna Finance Limited which in turn agreed to pay the amounts after maturity. By virtue of the order of the Company Law Board, they had surrendered the F.D.Rs, and though they promised to pay did not pay the amounts. They requested time to wail till the reframing of the schedule for payment of the amounts, which was not done and therefore, they prayed that the amounts be paid to them.