KONKAN VIBHAGIYA COMMITTEE Vs. KIRAN NARAYAN DANGI

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available in the appeal paper book. (For brevity's sake appellants are referred to as 'pat Sanstha' and respondent No.1 as 'depositor/investor' ).

(2.) Pat Sanstha is the appellant in this appeal who has challenged the order dated 14th October, 2002 passed by District Forum Sindhudurg, holding Pat Sanstha as deficient in rendering services to the Investor in the matter of repayment of invested amounts with accrued benefits on or after the date of maturity. District Forum has ordered to repay the said amount to the Investor with interest as also compensation of Rs.6,000/-.

(3.) It appears that there are several parties named as O. Ps. in the complaint. Some of which are the appellants herein. All said and done, all of them owe their nexus to the said Pat Sanstha namely Bhudargad Nagari Sahakari Pat Sanstha Maryadit.