AGARIANS AGRO FIELDS LTD Vs. SHAKUNTALA DEVI

JUDGEMENT

(1.) FEELING aggrieved of the order dated 8.4.2002 whereby the appellant was directed to refund a sum of

(2.) ADMITTEDLY , the respondent became the member of the deposit scheme floated by the appellant. A sum of Rs.5,500/ - was payable on yearly basis and were returnable on maturity period of three years. A sum of Rs.5,500/ - was paid vide receipt No.3556 dated 13.12.1996, also on 14.12.1997 and 13.1.1998. The total amount of Rs.22,000/ - was paid whereas according to the appellant only a sum of Rs.5,000/ - was returnable after completion of three years the respondent was entitled to receive money only after completion of the term on 13.12.2005. We do not agree with the contention as on the request for return of the money deposited by the respondent before the date of maturity the only concession the appellant can avail is to withhold interest. We partly allow the appeal directing the appellant to pay a sum of Rs.17,000/ - to the respondent within four weeks. The appeal is disposed of. Appeal partly allowed.