MAN-JOG ASSOCIATES Vs. D SHEKANTA RAO

JUDGEMENT

(1.) This appeal, by the opposite party, is directed against the order dated 15.6.1992, passed by the District Forum, Bangalore, in complaint No.945/91, directing the opposite party to pay the complainant, a sum of Rs.6,500/- with interest thereon.

(2.) The opposite party was running a financial scheme under which the complainant deposited a sumof Rs.6,500/- for which the opposite party agreed to pay interest at Rs.130/- per month till the expiry of period of 5 years and thereafter to refund the said amount to the complainant.

(3.) The complainant, further averred that the opposite party paid the interest agreed upon till the end of January 1988 and thereafter did neither refund the deposit amount of Rs.6,500/- not did he make payment of any interest thereon. The complainant, on the basis of these averments, sought the refund of the said amount of Rs.6,500/- with interest thereon.