COMMISSIONER Vs. N S RAJAMMAL

JUDGEMENT

(1.) THE Revision Petitioner herein is the Commissioner, Thiru. Vi. Ka. Nagar Benefit Fund Ltd. Chennai-600 082. This Revision Petition is directed against the order passed in O. P. No. 88/2000, dated 14. 12. 2001, on the file of the District Consumer Disputes Redressal Forum, Chennai (North ).

(2.) THE 1st respondent herein filed the above O. P. No. 88/2000 before the District Consumer Disputes Redressal Forum, under Section 11 of the Consumer Protection Act, 1986, claiming that she is one of the depositors in respondents 2 and 3 and seeking to direct respondents 2 and 3 herein to pay the monthly interest of Rs. 1,333/- from December, 1999 onwards and also for compensation of Rs. 50,000/- towards the mental agony suffered by the 1st respondent.

(3.) THE said O. P. was opposed by respondents 2 and 3, stating that orders were passed by the High Court in W. P. Nos. 1560, 2074 and 2075 of 2000, as per the order dated 20. 4. 2000 in which this Court appointed Commissioner to look after the affairs of the said Benefit Fund Ltd. , with further direction to recover the dues to the said Benefit Fund Ltd. , and to disburse the same to the creditors. The Commissioner took charge on 29. 4. 2000 and gradually recovering the dues payable to the said Benefit Fund Ltd. , and the amounts are being disbursed to the creditors. According to the said Benefit Fund Ltd. , there is no deficiency of service on their part. Further, it is stated that as per the orders of this Court, a sum of Rs. 6,000/- was paid to the 1st respondent herein, as per two cheques dated 17. 10. 2000 in two instalments, one at 5% and another at 7. 5%.