SRI RAJA RAJESHWARA ESTATE FINANCE Vs. SINGU MURALI

JUDGEMENT

(1.) -THIS order will govern the disposal of Revision Petition Nos. 908/2007, 909/2007 and 910/2007 which arise out of identical order (s) dated 13. 11. 2005 of Consumer Disputes Redressal Commission Andhra Pradesh, Hyderabad in F. A. Nos. 1286/2004, 1289/2004 and 1290/2004 allowing appeals against similar order (s) dated 7. 1. 2004 dismissing Complaint Case Nos. 101/03, 100/03 and 98/03. Respondents in R. P. Nos. 909/2007 and 910/2007 are the sons of the respondent in R. P. No. 908/2007.

(2.) FOR deciding these revisions, facts are taken from R. P. No. 908/2007. Petitioner/opposite party started finance business in the year 1997. Petitioner firm introduced Fixed Deposit Scheme to pay double the amount of deposit after five years. Under the scheme the respondent/complainant deposited a sum of Rs. 50,000 on 14. 3. 1997. Petitioner closed the business in the year 1998 and did not refund the maturity amount of Rs. 1 lakh to the respondent on demand on 24. 12. 2002. Respondent, therefore, filed complaint seeking certain reliefs against the petitioner.

(3.) COMPLAINTS by the respondents in remaining two revisions were filed on similar allegations against the petitioner firm.