ASHISH RAMESHCHANDRA BIRLA Vs. MURLIDHAR RAJDHAR PATIL

JUDGEMENT

(1.) A pensioner "Mr. Murlidhar Rajdhar Patil, aged 67 years, had deposited his hard earned earnings of Rs. 50,000 for one year @ 12% per annum with Siddhi Vyankatesh Urban Co -operative Credit Society Ltd., Jalgaon, (for short the Society) under the special scheme called Shri Siddhi Vyankatesh Deposit Yojana on 4th November 2005, which was to mature on 4th December 2006. The Society told the complainant to invest the advance interest amount of Rs. 6,000 by paying Rs. 1,000 more i.e. Rs. 7,000. A receipt was issued on 4th November 2005 and interest rate at 11% per annum. The said fixed deposit was to mature on 4th December 2006, but the amount was not refunded. The District Forum passed the following order.

(2.) AGGRIEVED by the order of the District Forum respondents filed an appeal before the State Commission. The State Commission held that the amount as alleged by the complainant was invested in FD and that FD had matured and repayment has not been done are not in dispute. Further, the records also show that the original receipts have been lost and the Office of the Registrar, Cooperative Societies had also directed to issue duplicate receipts of FDR and pay the maturity amount. Accordingly, the appeal was dismissed.

(3.) DISSATISFIED by the order of the State Commission, the petitioners have filed this revision petition before us.