BALASWAMY Vs. E. SEETHA DEVI

JUDGEMENT

(1.) The opposite parties in C.C.279 of 2007 on the file of District Forum-I Hyderabad are the appellants.

(2.) The facts of the case as narrated by the complainants is that on 7.2.1997 the complainants deposited an amount of Rs.11,21,000/- with the opposite party for a period of 9 years . The date of maturity of the deposit was 2006. The opposite party has to pay interest @ 2% p.m. The opposite party stopped paying interest from November 2005 onwards and also refused to pay the principal amount. Apart from the deposited amount the complainants also paid the subscription amount of RS.1,91,000/- towards chits but the opposite party stopped the chit and did not pay the subscription amount nor dividends. Hence the complaint seeking direction to the opposite party to pay Rs.13,12,000/- along with interest, compensation and costs. As the notice was returned with an endorsement refused, the District Forum had ordered for publication of notice to the opposite parties. The opposite parties were proceeded exparte.

(3.) The complainant no.1 has filed her affidavit. Exs.A1 to A51 have been marked on behalf of the complainants.