CHAIRMAN, MUNUPRIYA FINANCE AND PERMANENT FUND Vs. PIDUGU SATYANARAYANA REDDY

JUDGEMENT

(1.) This Commission by its common order dated 28-11-2008 dismissed the delay excuse petitions FA IA No.2869/2008 and FAIA 2870/2008 and consequently F.A.SR No.6633/2008 and 6632/2008 were rejected.

(2.) Aggrieved by this order the petitioners preferred W.P.No.312/2009 and the Honble High Court vide its order dated 11-6-2009 allowed the Writ Petition remanded the matter to the State Commission for disposing of the matter afresh on merits after giving opportunity to both sides as expeditiously as possible.

(3.) The brief facts as set out in C.D.Nos 107/99 and 108/99 are that petitioners/opposite parties 1 to 3 established Manupriya Permanent Fund in the year 1995 and introduced a scheme inviting deposits and the complainant deposited a total amount of Rs.2,21,520/-(C.D.No.107/99) and Rs.1,15,000/- (C.D.No.108/99) respectively which is refundable on demand by the complainant and the opposite parties agreed to pay interest at 18% p.a. on the said amount. The complainant filed 14 and 12 receipts respectively issued by the opposite parties evidenced under Ex.A1. Subsequently opposite party No.2 died and opposite parties 1 and 3 did not refund the amounts paid by the complainant and therefore the complainant approached the District Forum seeking direction to refund the total amount of Rs.2,21,520/- /-(C.D.No.107/99) and Rs.1,15,000/- (C.D.No.108/99) deposited under RD account with interest, compensation and costs.