BIPIN K SETH Vs. MEELA ARACKAL

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Ernakulam, in O. P. No.1387/91.1st opposite party is the appellant.

(2.) We heard the Counsel appearing for the appellant.

(3.) Shortly stated the allegations in the complaint are as follows : the complainant deposited Rs.10,000/- in March 1981 with the second opposite party for 3 years under the agreement and that the complainant is entitled to interest at 18% per annum with compound interest of every 3 months. It became matured for payment in March, 1984 and the complainant made demand for the principal and interest. It was averred till 21.3.86 the opposite party paid only Rs.9,950/-. A cheque for Rs.6958/- dated 13.8.88 was given but that was dishonoured. The complainant claimed that the complainant is entitled to get a total amount of Rs.32,864/-.