State Consumer Disputes Redressal Commission
Yarlagadda Krishna Murthy S/O Seetha ... vs 1. Sree Gokulam Chit & Finance Co (P) ... on 5 March, 2014
BEFORE A.P STATE CONSUMER DISPUTES REDRESSAL COMMISSION AT HYDERABAD R.P.NO.63 OF 2013 AGAINST I.A.NO.62 OF 2013 IN C.C.NO. 193 OF 2011 DISTRICT FORUM II VIJAYAWADA KRISHNA DISTRICT Between: Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D 1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.64 OF 2013 AGAINST I.A.NO.34 OF 2013 IN C.C.NO. 181 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
3. Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
4. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.65 OF 2013 AGAINST I.A.NO.46 OF 2013 IN C.C.NO. 175 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.66 OF 2013 AGAINST I.A.NO.47 OF 2013 IN C.C.NO. 176 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.67 OF 2013 AGAINST I.A.NO.48 OF 2013 IN C.C.NO. 177 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.68 OF 2013 AGAINST I.A.NO.49 OF 2013 IN C.C.NO. 178 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.69 OF 2013 AGAINST I.A.NO.50 OF 2013 IN C.C.NO. 179 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.70 OF 2013 AGAINST I.A.NO.51 OF 2013 IN C.C.NO. 180 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.71 OF 2013 AGAINST I.A.NO.52 OF 2013 IN C.C.NO. 182 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.72 OF 2013 AGAINST I.A.NO.53 OF 2013 IN C.C.NO. 183 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.73 OF 2013 AGAINST I.A.NO.54 OF 2013 IN C.C.NO. 185 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.74 OF 2013 AGAINST I.A.NO.55 OF 2013 IN C.C.NO. 186 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.75 OF 2013 AGAINST I.A.NO.56 OF 2013 IN C.C.NO. 187 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.76 OF 2013 AGAINST I.A.NO.57 OF 2013 IN C.C.NO. 188 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.77 OF 2013 AGAINST I.A.NO.58 OF 2013 IN C.C.NO. 189 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.78 OF 2013 AGAINST I.A.NO.59 OF 2013 IN C.C.NO. 190 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.79 OF 2013 AGAINST I.A.NO.60 OF 2013 IN C.C.NO. 191 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.80 OF 2013 AGAINST I.A.NO.61 OF 2013 IN C.C.NO. 192 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.81 OF 2013 AGAINST I.A.NO.63 OF 2013 IN C.C.NO. 194 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.82 OF 2013 AGAINST I.A.NO.64 OF 2013 IN C.C.NO. 195 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.83 OF 2013 AGAINST I.A.NO.65 OF 2013 IN C.C.NO. 196 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.91 OF 2013 AGAINST I.A.NO.35 OF 2013 IN C.C.NO. 197 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.92 OF 2013 AGAINST I.A.NO.68 OF 2013 IN C.C.NO. 203 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.93 OF 2013 AGAINST I.A.NO.69 OF 2013 IN C.C.NO. 204 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.94 OF 2013 AGAINST I.A.NO.70 OF 2013 IN C.C.NO. 205 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.95 OF 2013 AGAINST I.A.NO.71 OF 2013 IN C.C.NO. 206 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.96 OF 2013 AGAINST I.A.NO.72 OF 2013 IN C.C.NO. 207 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.97 OF 2013 AGAINST I.A.NO.73 OF 2013 IN C.C.NO. 208 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.98 OF 2013 AGAINST I.A.NO.74 OF 2013 IN C.C.NO. 209 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.99 OF 2013 AGAINST I.A.NO.66 OF 2013 IN C.C.NO. 198 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.100 OF 2013 AGAINST I.A.NO.67 OF 2013 IN C.C.NO. 199 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties R.P.NO.101 OF 2013 AGAINST I.A.NO.75 OF 2013 IN C.C.NO. 212 OF 2011 Between:
Yarlagadda Krishna Murthy S/o Seetha Ramaiah aged 57 years, Business and Properties, C/o Sri Krishna Estate, Governorpeta Vijayawada-2 Revision Petitioner/complainant A N D
1.
Sree Gokulam Chit & Finance Co (P) Ltd., rep. by its Managing Director, Sree Gokulam Towers No.66, Arcot Road, Chennai-024
2. The Manager, Sree Gokulam Chit & Finance Co(P) Ltd., D.No.27-23-30, 2nd Floor, Usha Estates Gopal Reddy Road, Governorpet Vijayawada-002 Respondents/opposite parties Counsel for the Revision Petitioners M/s M.Hari Babu Counsel for the Respondents M/s K.Harihar Babu QUORUM:
HONBLE SRI JUSTICE GOPALA KRISHNA TAMADA, PRESIDENT AND SRI R.LAKSHMINARASIMHA RAO, HONBLE MEMBER WEDNESDAY THE FIFTH DAY OF MARCH TWO THOUSAND FOURTEEN Oral Order (As per Sri R.Lakshminarasimha Rao, Honble Member) ***
1. All the revision petitions are directed against the order dated 08.07.2013 passed by the District Forum in petitions seeking direction to the Registrar of Chits, Chennai Central, Tamilandu for furnishing of details of chit group No.G2J/104/12 dated 20.03.2004 and for production of account copy ticket No.12 in the proceedings. As such all the revision petitions are disposed of by a common order. R.P.No.64 of 2013 is taken as a lead case.
2. The revision petitioned filed complaint and sought for reliefs for payment of compensation from the opposite parties on the premise of deficiency in service and also sought direction to the Registrar of Chits, Chennai Central to furnish accurate information regarding the amounts paid by the complainant and dividend allowed to him in the chit transaction. The petitioner had filed petition I.A.No.34 of 2013 seeking direction to the Registrar of Chits, Chennai Central, Tamilandu to furnish details of chit group No.G2J/104/12 dated 20.03.2004 account copy ticket No.12 in the proceedings.
3. The respondents resisted the petition contending that they referred the dispute to an arbitrator and execution proceedings in terms of the award of the arbitrator have been pending before the court of II Additional District Judge, Vijayawada and proceedings u/s 138 of NI Act are pending before the Criminal Court in Chennai. The respondents submitted that they had filed copies of account of all the chits before the District Forum and the appellant had received those documents and that the documents furnished by the respondents are sufficient to decide the matter in dispute before the District Forum.
4. The District Forum dismissed the petition on the premise that the details of payment made by each subscriber to the chit account are not furnished to the Registrar by the Chit Fund Company and the documents are available with the Registrar of Chit, the petitioner could secure copies of those documents invoking provisions of the Chit Fund Act and without taking steps under provisions of the appropriate chit fund Act, the petitioner is not entitled to the relief sought for.
5. The point for consideration is whether the petitioner is entitled to the relief sought for?
6. The learned counsel for the revision petitioner has contended that the petitioner filed the complaint on the premise of deficiency in service on the part of the respondents and in the circumstances the District Forum ought to have given opportunity to the petitioner to adduce evidence in order to establish his case. He has submitted that the case of the petitioner is that the respondent had not furnished correct information in regard to the amounts paid by him ticket wise and the amounts collected by the respondents from him.
7. As seen from the respective version of the parties, it is the consistent version of the petitioner that the respondents had not furnished him accurate information in regard to the payment made by him ticket wise and the payment received by the respondents in respect of all the chits of which he is the subscriber and in the absence of the relevant record, it is difficult for him to prove deficiency in service on the part of the respondents.
8. The District Forum has dismissed the complaint only for the reason that the petitioner has not applied for obtaining the relevant record under the provision of Tamil Nadu Chit Fund Act.
The District Forum has observed:
The details of payments made by each subscriber from time to time to the chit account will not be furnished to the Registrar. If such documents are available with the Registrar of the Chits, the complainant could secure copies under the provisions of relevant chit fund Act. Without taking such course of action, the complainant filed this application more than 1 years after filing the complaint obviously to procrastinate the proceedings
9. The consumer dispute is pending before the District Forum. The petitioner is not expected to know the defence of the respondents, at the time of filing the complaint.
Obviously, the petitioner has filed the petition I.A.No.34 of 2013 subsequent to the time of filing the written version of the respondents and as such, it cannot be said that the petitioner could have filed application under the provisions of Tamil Nadu Chit Fund Act and thereafter he could file the petition before the District Forum.
10. The details of the payment made by the petitioner and the amount received by the respondent in all the chits as mentioned in the documents produced by the respondents, if verified with the particulars of the payment made by the petitioner ticket wise to the respondents stated in the documents available with the Chit Registrar, it would not only clears the mist and it also would establish the contention of the petitioner or the respondent. In the circumstances, we are of the considered view that the documents production of which has been sought for from the custody of the Registrar of Chits, Chennai are relevant to the case of the revision petitioner and as such the order of the District Forum is liable to be set aside.
11. In the result the revision petitions are allowed setting aside the order of the District Forum. Consequently, the petitions filed by the revision petitioner are allowed. The Registrar of Chits, Chennai Central Tamilnadu directed to furnish the details of Chit Group Nos.J2J/0129/JMM/04 dated 23.08.2005, and produce account copy of ticket no.04, G2J/104/12 dated 20.03.2004 account copy ticket No.12, G3J/105/05 dated 20.03.2004 account copy ticket No.5, G2J/104/14 dated 20.03.2004 account copy ticket No.14, G2J/104/13 dated 20.03.2004 account copy ticket No.13, G2J/104/15 dated 20.03.2004 account copy ticket No.15, G2J/106/05 dated 20.03.2004 account copy ticket No.5, G2J/105/07 dated 20.03.2004 account copy ticket No.7, G2J/105/04 dated 20.03.2004 account ticket No.4, G2J/106/06 dated 20.03.2004 account ticket No.6, G2J/108/10 dated 08.04.2004 account ticket No.10, G2J/106/08 dated 29.03.2004 account ticket No.8, G2J/106/07 dated 29.03.2004 account copy ticket No.7, G2J/107/10 dated 05.04.2004 account copy ticket No.10, J2J/0129/JMM/05 dated 23.08.2008 account copy ticket No.5, G2J/108/12 dated 08.04.2004 account copy ticket No.12, J2J/0130/JMM/06 dated 23.08.2005 account copy ticket No.6, J2J/0129/JMM/02 dated 23.08.2005 account copy ticket No.2, G2J/107/07 dated 05.04.2004 account copy ticket No.7, G2J/107/09 dated 05.04.2004 account copy ticket No.9, G2J/108/09 dated 08.04.2009, J2J/0130/JMM/02 dated 23.08.2005 account copy ticket No.2, J2J/0130/JMM/05 dated 23.08.2005 account copy ticket No.5, G2J/108/11 dated 08.04.2004 account copy ticket No.11, G3J/0306/06 dated 21.07.2006 account copy ticket No.6, G2J/0303/20 dated 21.07.2006 account copy ticket No.20, G2J/0303/18 dated 21.07.2006 account copy ticket No.18, G2J/0307/10 dated 21.07.2006 account copy ticket No.10, G2J/0307/07 dated 21.07.2006 account copy ticket No.7, G2J/107/08 dated 05.04.2004 account copy ticket No.8, J2J/0129/JMM/03 dated 23.08.2005 account copy ticket No.3, and G2J/0308/08 dated 21.07.2006 account copy ticket No.8 in the above cases before the District Forum. There shall be no separate order as to costs.
PRESIDENT MEMBER Dt.05.03.2014 కె.ఎం.కె.*