SAKTHI FINANCE LTD Vs. J ARUNA

JUDGEMENT

(1.) This appeal is directed against the order dated the 31st day of March, 1998 in O. P. No.201/96 on the file of the District Consumer Disputes Redressal Forum, Coimbatore.

(2.) The appellant is the opposite party while the respondent is the complainant.

(3.) The opposite party is a financial institution. In pursuance of the advertisement made by the opposite party inviting deposits the complainant is stated to have deposited a sum of Rs.15,000/- on 1.8.1987 under Fixed Deposit Receipt No.002-C 00326, the date of maturity being 1.8.1988 and the maturity value being Rs.17,235/-.