AMARJIT SINGH Vs. GAGANDEEP SINGH

JUDGEMENT

(1.) The complainants in these matters Gagandeep Singh, Swaran Kaur, Baldip Singh, Virain Sandhu and Jasbir Kaur made deposits with a society, namely, the Serb Bank Employees Cooperative USET & Credit Society Ltd. The said society is presently under liquidation. Shri Amarjit Singh president in these revision petitions was the president of the society. His case is that he ceased to be the president of the society w.e.f. 16.3.2004. This is also his case that none of the FDRs issued to the complainants were signed by him. The amount deposited by the complainants with the society having not been paid, they approached the concerned District Forum by way of a consumer complaint impleading society as well as Shri Amarjit Singh.

(2.) The District Forum allowed the complaints. Being aggrieved from the order passed by the District Forum, the petitioner approached the concerned State Commission by way separate appeals. The said appeals also having been dismissed, the petitioner is before this Commission by way of these revision petitions.

(3.) It is an admitted position that at one point of time the petitioner Shri Amarjit Singh was the president of the society. His case is that he had left the society in the year 2004 though no documentary evidence of his having left the society in the year 2004 has been produced. This is also his case that none of the Fixed Deposit Receipts to the complainants were issued by him. The complainants have not been able to place on record any Fixed Deposit Receipts signed by the petitioner Shri Amarjit Singh. Therefore, it would only be correct to say that he did not issue any receipt to the complainants even on behalf of the society.