BHAGAVATHI VILASAM ARYAJANA SANGOM Vs. K K THAMPY

JUDGEMENT

(1.) THIS is an appeal filed by the opposite parties 1 to 3 in CC.277/12 on the file of CDRF, Alappuzha challenging the order of the Forum dated, January 16, 2014 directing the opposite parties to return to the complainant Rs.2,50,000/ - which was deposited by the complainant with the opposite parties with interest and a compensation of Rs.5000/ - and a cost of Rs.1000/ -.

(2.) THE case of the complainant as testified by him as PW1 before the Forum and as detailed in the complaint in brief is this: -

(3.) ONLY appellants/opposite parties 1 to 3, the Secretary, President and Treasurer of the Sanghom appeared before the Forum and contested the matter. Opposite parties 4 to 6 remained absent. Opposite parties 1 to 3 in their version contended thus before the Forum: The complaint is barred by limitation. The appellants are the newly elected members of Arya Jana Sanghom and they have no direct knowledge regarding alleged deposit made by the complainant. Therefore complaint has to be dismissed.