G. SURESH BABU NO. 29, WEST OODAI STREET, ANDIPATTI, ANDIPATTI TALUK, THENI DISTRICT TAMIL NADU Vs. N.M. MANIKANDAN NO. 10, VALLALAR LANE, EDAMAL STREET, THENI TALUK TAMIL NADU

JUDGEMENT

(1.) THESE revisions petitions arise out of common order passed by the State Commission, hence, decided by common order. Petitioners filed revision petitions against the impugned order dated 23.11.2010 passed in FA Nos. 670, 671 of 2007, FA No. 36, 64, & 65 of 2008 by which while allowing appeals order passed by District Forum was set aside and complaints were dismissed.

(2.) BRIEF facts of the case are that four complainants being brothers and 5th complainant being their mother filed 5 complaints against the opposite party firm (OP No. 1) along with 7 other OPs and alleged that complainants deposited amount with respondents as under: <FRM>JUDGEMENT_110_LAWS(NCD)9_2012.htm</FRM>

(3.) LEARNED Counsel for the petitioners submitted that learned State Commission has committed error in dismissing complaints as complainants have proved deposit of amount along with non -return of interest and principal amount by the respondents.