RAMESH MOHANLAL AHUJA Vs. VIDYA MAHADEV CHOUGULE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties matter is heard and disposed of finally at the stage of admission.

(2.) This petition takes an exception to the order dated 04.12.2018 passed by the State Consumer Disputes Redressal Commission, Maharashtra State in Appeal No. 16/3028.

(3.) It is the case of the petitioners that, Petitioners are the Chairman and Directors of the Co-operative Sahakari Path Sanstha namely Shri Sainath Nagri Sahhakari Path Sanstha Ltd. Miraj, duly registered under the Maharashtra Co-operative Societies Act, 1960. Respondent No. 1 herein filed the consumer complaint No. 878 of 2008 against the Petitioners. Respondents - Complainants had fixed deposits receipt no. 3707 amounting to Rs. 80,000 and a saving account worth Rs. 40,000 deposited with the society.