V SUBRAMANIAN Vs. D DEVI

JUDGEMENT

(1.) These revision petitions have been filed to set aside the order dated 31.08.2018 made in RPSR.No.343, 344 & 345 of 2017 on the file of the Circuit Bench of the State Consumer Disputes Redressal Commission and consequently direct the Circuit Bench of the State Consumer Disputes Redressal Commission, Madurai to number the same and dispose of the same in accordance with law.

(2.) The petitioners in the CRPs are the respondents in CC.Nos.1 to 3 of 2008 of the District Consumer Disputes Redressal Forum (hereinafter referred to as "DCDRF") and revision petitioners in RSPR Nos 343 to 345 of 2017 before the Circuit Bench of the State Consumer Disputes Redressal Forum (hereinafter referred to as "SCDRF"). The first respondents in the three CRPs are complainants in CC Nos 1 to 3 of 2008 and carry the order of final award. Perused the records and heard the counsels.

(3.) The impugned order dated 31.08.2018 made in RPSR Nos 343, 344 & 345 of 2017 had returned the revision petitions filed by the petitioners against the DCDRF Order CC Nos 1, 2 & 3/2008 dated 17.08.2017 that had directed the second respondent firm and the partners including the petitioners to repay the amount promised in the cash certificates issued against the investments of the first respondents along with compensation and costs and an interest amount of 9% per annum calculated from the date of maturity. The petitions were returned with a direction to file appeal within a week after observing that the revision petitions can not be entertained against a final award and that the petitioners had the opportunity to raise all the questions by filing regular appeal.