ANJANA ABRAHAM Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) THE key question which falls for consideration is, "Whether a Member can pick up a conflict with Co -operative Society, under the Consumer Protection Act -. The facts of this case are these. Ms.Anjana Abraham, the petitioner/complainant has filed this case through her Power of Attorney, Mr.Abraham C.Mathew, who is her father. On 29.05.1989, Mr. Abraham C. Mathew, deposited a sum of Rs.10,000/ - under Mangalya Deposit Scheme with the OP/respondent. As per the Scheme, the complainant was entitled to get back Rs.1,60,000/ - on the date of maturity, i.e. 29.05.2009. When the complainant requested on 05.06.2009, to pay the said maturity amount, the respondent refused to pay the same. The OPs have admitted that the said deposit was made. It is averred that the General Body of the Bank reduced the rate of interest. The petitioner/complainant invested the same and the OP was ready to pay the interest, as mentioned in the letter dated 30.06.2003.

(2.) THE District Forum partly allowed the complaint, filed by the complainant. The State Commission accepted the appeal filed by the opposite party/respondent and dismissed the complaint.

(3.) WE have heard the arguments. As a matter of fact, the consumer fora have no jurisdiction to try the disputes arising between Co -operative Societies and its Members. Section 69 of the Co -operative Societies Act, 1969, runs as follows: -