MARIMUTHU Vs. LAKSHMI

JUDGEMENT

(1.) The 1st opposite party against whom and the 2nd opposite party a decree has been passed by the District Forum is the appellant. The transaction alleged by the complainant in respect of which, according to him, the opposite parties have committed deficiency in service is a chit transaction. The complainant was a subscriber to a chit conducted by the opposite parties as partners. According to the complainant the chit amount was of Rs.5,000/- and the duration was 40 months, and the subscription was Rs.125/- per month. The complainant had paid subscriptions for twenty-eight months and the opposite parties suddenly stopped the monthly auction. The complainant demanded for the amount subscribed by him i. e. Rs.3,500/-. But the opposite parties did not pay the amount. On these grounds the complaint has been filed.

(2.) The opposite parties denied that they are liable to pay any amount to the complainant and contended that the petition is not maintainable and untenable.

(3.) The District Forum, on consideration of evidence, came to the conclusion that the complainant's case was true and it passed an award. It is against this order the 1st opposite party has come up with this appeal.