CENTRAL BANK OF INDIA Vs. PRAVIN JAGJIVAN GOSALIA

JUDGEMENT

(1.) We are proceeding to dispose of group of these appeals with a common judgment as under. This is so because the factual aspects obtained in each of the matters herein are common and identical. The appellants who are the original opposite parties in the respective complaints are also common except in A. No.300/2001 and the issues involved in all these appeals are also identical. We are formally admitting these groups of appeals. Respondents Advocate waives service. The appeals are made returnable forthwith.

(2.) The appellants herein the Central Bank of India - a Nationalised Bank are the original opposite party in the respective complaints mentioned in the cause-title of the judgments impugned herein on the file of the District Forum, Thane and they have challenged the judgments dated 18.11.2000 and 30.12.2000 passed by that Forum, ordering and directing the appellants herein to refund the amount to the respective complainants as specifically mentioned in the operative clause of the orders with 10% interest from the date specified therein plus pay cost of Rs.400/- in the proceedings

(3.) For brevity's sake, appellants/original opposite parties are referred to as "bank" and the respondents/original complainants herein are referred to as "depositors".