RAJANI CHANDRAKANT GAYAKWAD Vs. SHIVAM SAHAKARI BANK LTD

JUDGEMENT

(1.) Heard Mr.S.S.Mehta-Advocate for the appellants.

(2.) All these first appeals have been filed by the original complainants. They were complainants in consumer complaint nos.108/2008 to 123/2008, which were decided by the District Consumer Forum, Kolhapur by its order dated 02/05/2009. The District Consumer Forum has found that the subject matter of the complaints is complicated one and, therefore, it is not proper to decide the consumer disputes raised in these complaints and, therefore, have rejected the complaints. Being aggrieved and dissatisfied with the said order of the District Consumer Forum, original complainants have filed these appeals.

(3.) Appellants have deposited the various amounts as stated in their respective complaints with the respondent bank. In respect of each amount as stated in the complaints, Fixed deposit receipts were issued by the bank. Since after maturity, amounts of Fixed deposits have not been paid by the bank, complaints have been filed as against the respondent bank.