BIPIN K SETH Vs. ROSILY XAVIER

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Ernakulam, in O. P. No.1403/91. The 1st opposite party is the appellant.

(2.) We advanced the case posted for 18.6.95 since both parties agreed and the connected appeal No.164/94 and 165/94 are also posted today.

(3.) Shortly stated the allegations in the complaint are as follows : the complainant deposited Rs.10,000/- in March 1981 with the 2nd opposite party for 3 years under an agreement the complainant was 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 5.1.88 the opposite party paid only Rs.9,450/-. A cheque for Rs.6958/- dated 6.2.89 was given but that was dishonored. The complainant claimed that the complainant is entitled to get a total amount of Rs.34,606/-.