M.L. SEHGAL Vs. SHALU CHANDNA AND ORS.

JUDGEMENT

(1.) This order will decide the above said nine revision petitions which are between the same parties and common questions of law and facts arise, though the amount of certain FDRs is different in some cases. We have taken the facts from the case RP 3733 of 2013.

(2.) The parties in question have locked horns over the payment of amount deposited in various FDRs. The case of the complainant No.1, Ms. Shalu Chandna and her father, Sh. Gulshan Rai Chandna, complainant No.2, shortly stated is that they had deposited huge amount with the Society under Fixed Deposit Receipts. The details of the deposited amounts in the shape of FDR with its maturity dates in different complaints, is as follows :- <FRM>JUDGEMENT_105_LAWS(NCD)11_2014_1.html</FRM>

(3.) The Van Khandi Co-operative Non-Agriculture Thrift & Credit Society Ltd. (Regd.), Ambala City, OP1, was running its business of providing loan and inviting deposits of the public at large at Ambala City. Mr. Pramod Singh Rana, OP2, who is the President of OP1, Mr.M.L. Sehgal, Vice President/OP3, Mr. Satish Kumar, Member, Managing Committee/OP4, have been arrayed as OPs in this case.