TELEGRAPH TRAFFIC EMPLOYEES Vs. B F BASTHWALA

JUDGEMENT

(1.) Both these appeals are being decided together inasmuch as they arise out of same order rendered by the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad in CC No. 57 of 2008. By the impugned order, the joint complaint filed by the 5 complainants was allowed. The original complainant Nos. 1,2,4 and 5 are represented by authorized representative, namely, Ms. Yasmin Behmanshah. The original complainant No. 3 appeared in person at the initial stage. By the impugned order, the complaint was partly allowed. The State Commission directed the original O.P. No. 1-The Telegraph Traffic Employees Co-op. Credit Society Ltd. to pay Rs. 22,86,000. The State Commission, however, directed that interest and compensation would be payable to the complainants as per the orders passed by the High Court of Andhra Pradesh,

(2.) Feeing aggrieved, OP. No. 1 - The Telegraph Traffic Employees Coop. Credit Society Ltd. has preferred F.A. No. 211 of 2010 whereas the original complainants have preferred F.A. No. 241 of 2010.

(3.) By consent of learned Counsel for the parties, both the appeals were taken up for expeditious hearing. For the dispute relating to amounts deposited by the complainants is pending since long and the deposits (FDS) made by them is not in dispute before the State Commission.