HINDUSTAN FINANCIAL MANAGEMENT LTD Vs. USHA ACHAR

JUDGEMENT

(1.) The opposite party in O.P. No. 1007/98 on the file of the District Consumer Disputes Redressal Forum, Chennai (South) is the appellant herein. The case of the complainant was as follows :

(2.) The opposite party filed a version stating that the complaint was not maintainable, that the Company Law Board had taken up the matter to safeguard the interest of the depositors and passed orders on 17.11.1998.

(3.) Before the District Forum, the complainant marked Exs. A1 to A5. No document was marked on the side of the opposite party. The District Forum accepted the case of the complainant and by order dated 31.8.2001 directed the opposite party to pay Rs. 1,07,300 with interest @ 12% p.a. from 31.3.1998 till payment with compensation of Rs. 5,000 and cost of Rs. 500. It is as against that the present appeal has been filed.