(1.) The present First Appeal has been filed by the Appellants/ Complainants against the impugned order dated 22.09.2017, passed by Bihar State Consumer Disputes Redressal Commission at Patna (for short, 'State Commission') in C.C. No.57 of 2016.
(2.) Brief facts of the case as per Appellants/Complainants are that they are bonafide 'Consumers' in Kuber Yojna Certificates' under Consumer Protection Act, 1986. The Respondents/Opposite Parties issued 40 certificates to the Appellants mentioning the maturity value of all certificates and thereafter, when they approached the Respondents for payment but they were paid less than the amount due and that too after considerable delay. Hence, due to the unfair trade practice committed by the Respondents, the Appellants filed a Consumer Complaint before the State Commission with prayers that the Respondents may be directed to pay the amount of Rs.24,30,444/- along with interest @ 12%, compensation of Rs.1,00,000/- to each of the Complainants and litigation cost of Rs.10,000/- to each Complainant altogether Rs.31,40,444/-.
(3.) The Complainants have also filed a Petition with a prayer for permission under section 12(1)(c) of the Consumer Protection Act, 1986 stating therein that they had common interest in this case, as they belong to one family. As per the letter of District Cooperative officer Muzaffarpur, the claim of the Complainants are legal. The OPs have filed false and baseless Criminal Case against the Complainants. Hence, permission under Section 12(1) (c) of the Consumer Protection Act, 1986 be granted.