(1.) the 1st opposite party is the appellant. The complainant approached the District Consumer Disputes Redressal Forum, Chennai (South) for a direction to the opposite parties to release pensionary benefit and for further direction to pay interest on the delayed pensionary benefit and to pay a compensation of Rs.15,000/- for sufferings and loss and cost of Rs.3,500/-.
(2.) The 1st opposite party contended that the complainant was not a consumer. The date of birth of the complainant was mentioned as 22.3.1950 in her nomination form and, therefore, it cannot be subsequently altered for her benefit and that the complainant is only entitled to superannuation pension on attaining the age of 58 years and as her date of birth is 22.3.1950, she is not entitled to get any pension.
(3.) The District Forum accepted the complaint and directed the opposite parties to release the pensionary benefits within a month from the date of receipt of the order and to pay interest on the benefits @ 12% p. a. w. e. f.22.9.1996 with compensation of Rs.5,000/- and a cost of Rs.500/-.