SHRIRAM CHITS (K) PVT. LTD. Vs. RAGHACHAND ASSOCIATES

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) These 07 petitions have been filed in challenge to the common Order dated 13.12.2019 of the State Commission.

(3.) In the matter in question here, the respondent in all 07 petitions (the 'complainant') had paid installments to the petitioner (the 'opposite party') in the latter's non-prized chits. Even after termination of the chit, the opposite party did not refund the amount(s) / installments paid. The opposite party adjusted the amount(s) / installments paid to other group(s) and ticket no.(s).