J F PORATHUR Vs. PUSHPAM JOY

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Thrissur in O. P. No.46/ 91. The opposite party is the appellant.

(2.) The respondent herein who is the complainant was a subscriber to one ticket in 5th day pooval kuri conducted by the Catholic Financial Corporation and she paid about Rs.13,000/- towards subscription. On 9.5.90 she prized the ticket at the 24th instalment. She was entitled to get the prize amount by the end of September, 1990. She applied for the prize amount in the proper form and the grievance of the complainant is that the prize amount was not given to her. In the circumstances she filed the above complaint.

(3.) Respondents are the partners of the Catholic Financial Corporation. They filed a written objection admitting that the complainant was a subscriber and that she prized the ticket. However it was contended that sufficient security was not furnished in respect of future instalments and that was the reason for not making the payment of the prize amount. Some of the respondents also filed the objection stating that the District Forum has no jurisdiction and the complainant is not a consumer.