G.SUNIL KUMAR Vs. A.VENU

JUDGEMENT

(1.) THE opposite party in C.D. No. 297/2002 on the file of the District Forum, Nellore is the appellant.

(2.) THE case of the complainant is that he joined as a member in the chit for a sum of Rs. 2 lakhs payable in 50 monthly instalments of Rs. 4,000/ - per month. The chit period was completed by September, 2000. The complainant handed over the chit book to the opposite party. The appellant issued a cheque bearing No. SB/AG 728821 dated 19.10.2000 for a sum of Rs. 2,00,000/ - but he requested the complainant not to present he cheque as there is no balance in his account. The complainant went to the Bank several times and enquired about the balance in the appellants account and found that there is no balance in his account. Hence he approached the District Forum.

(3.) THE District Forum found that there is deficiency in service on the part of the opposite party and directed him to pay an amount of Rs. 2 lakhs with interest at 18 per cent per annum from 19.10.2000 till the date of realisation within one month from the date of receipt of the copy of the order. Hence, the appeal.