PUNJAB SCHOOL EDUCATION BOARDE Vs. NARESH RANI

JUDGEMENT

(1.) The appellant in all these appeals is one and the same viz. ,. The secretary, N. N.563, Primary Agri. Co-op. Bank Ltd. , Palathur, Karaikudi Taluk. By consent, the main appeals themselves are taken up and heard. The only point raised by the appellant in the respective appeals before this Commission is that the Bank had been incurring loss and that was the reason why the deposit amounts were not returned to the respective depositors. In fact it was definitely stated in the version that as soon as the financial position of the bank improved, the amounts due to the various depositors would be returned. The District Forum allowed all the complaints and directed the opposite party/appellant in the respective appeals to pay the amounts due with interest at 7.5% p. a. together with Rs.5,000 as compensation and Rs.1,000 as costs.

(2.) Absolutely no case is made out on behalf of the appellant in each of the appeals to enable us to take a view different from the one taken by the District Forum. There are absolutely no merits in these appeals and they are all dismissed. However, there will be no order as to costs.

(3.) It is represented by the learned Counsel for the appellant in the appeals that the appellant shall discharge the liability within a period of six months from today. Six months' time prayed is granted. The amounts already in deposit, the respondents/complainants are permitted to withdraw. Appeals dismissed.