ABINATH PLANTATION PVT LTD Vs. USHA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Adinath Plantation Pvt. Ltd. & Anr. against the order dated 19.07.2016 of the State Consumer Disputes Redressal Commission, Maharashtra, (in short 'the State Commission') passed in First Appeal No.45 of 2015.

(2.) Brief facts of the case are that the husband of respondent No.1 and father of respondent No.2 (since deceased and now represented by the LRs.) had entered into an agreement for participating in the Teak Wood Plantation Scheme in the year 1992. A member of the said scheme was required to deposit Rs.300/- and to get Rs.30,000/- after 20 years. Therefore the husband of respondent No.1 deposited Rs.300/- in the year 1992. After the maturity of 20 years, the depositor approached the present petitioners and demanded Rs.30,000/-. But petitioners did not pay any heed to the demand of the member. Therefore, he approached the District Forum by demanding Rs.30,000/- with interest and Rs.12,000/- for mental agony and cost of complaint. The complaint was resisted by the petitioners. However, the District Consumer Redressal Forum, Aurangabad, (in short 'the District Forum') vide its order dated 30.10.2014 passed the following order:-

(3.) Aggrieved with the order of the District Forum, the opposite party preferred an appeal bearing no.45 of 2015 before the State Commission. The State Commission vide its order dated 19.07.2016 dismissed the appeal.