C S MENON Vs. V V KANNIAH

JUDGEMENT

(1.) This is a Revision Petition directed against the Order of 1994, 24th September, 1993 of the State Commission, Tamil Nadu in Appeal No. 239 of 1993 on its file. The State Commission had confirmed the order of the District Forum directing the Revision Petitioner to pay Rs. 5,000/- with interest at 12 per cent per annum from 13.6.1989 till the date of payment with compensation of Rs. 2,000/- and costs of Rs. 250/-.

(2.) The Revision Petitioner has challenged the order of the State Commission on the ground that the State Commission has exercised jurisdiction with material irregularity inasmuch as the Revision Petitioner has nothing to do with the said transaction.

(3.) The relevant facts of this case are briefly as below:- According to the Respondent-Complainant he had deposited a sum of Rs. 3,250/- on 13th June, 1986 and he was issued a corporate bond dated 13th June, 1986 signed by the Respondents No. 3 & 3 S/Shri B. Rajagopal and P.C. Verghese, in the Revision Petition and Opposite Parties 1 & 3 in the complaint petition. According to the Respondent-Complainant, the repayment of Rs. 5,000/- on 13.6.1989 was guaranteed but no payment was made and hence the claim for the refund of the amount with compensation.