INVESTMENT CO LTD Vs. C K THANKAMONY DEVI

JUDGEMENT

(1.) Opposite party in O. P.77/93 on the file of the District Forum, Kottayam is the appellant.

(2.) The complainant who is the respondent herein was subscriber and holder of the Social Welfare Scheme for Rs.5,000/- and it matured on 19.6.1991. He had paid Rs.691.25 in seven instalments. The complainant approached the opposite party for the paid up amount and the opposite party declined to pay the same. It is in those circumstances this complaint was filed.

(3.) The opposite party in their objection filed contended that as per the existing provisions of the scheme the certificate holder had to remit a minimum of two full years premium for getting refund of paid up subscriptions. In this case the complainant had only paid seven instalments and therefore he was not entitled to any relief.