MOTILAL Vs. JILA ANTYAVASAYEE SAHKARI SAMITI MARYADIT

JUDGEMENT

(1.) As both these Appeal Nos.775 and 534/2003 under Sec.15 of the Consumer Protection Act, 1986 , (hereinafter called the 'act' for short) involve common questions, they are being disposed of, by this common order.

(2.) Appeal No.775/2003 arises from order dated 30.4.2002 in Complaint No.3/2002 while Appeal No.534/2003 is directed against the order dated 30.8.2001 in Complaint No.84/2000, of the District Consumer Disputes Redressal Forum, Rajnandgaon (hereinafter called the 'district Forum' for short) , dismissing the said complaints holding that the jurisdiction of the District Forum is barred in view of Sec.64 (1) read with Sec.82 of the M. P. Co-operative Societies Act, 1960 (hereinafter called the 'societies Act' for short ).

(3.) As per averments in the complaint, he had obtained loan from the respondent/society under Pawan Putra Scheme for the purchase of tempo. It was further averred by the complainant that no interest was payable on the loan amount obtained by the complainant from the respondent/society. It was further averred that the respondent/society is, however, demanding interest from the complainant and has recovered from him Rs.1,187.00 towards insurance premium of the vehicle. He prayed for the refund of the above amount and sought a declaration that the demand of interest by the respondent/society be declared as illegal.