M. THANIKACHALAM J. - (1.) The opposite parties are the appellants.
(2.) The respondent in this case, as complainant, leveling several allegations against the opposite parties, as if they have committed deficiency to the consumer, and practiced unfair trade practice, in publishing incorrect news, especially regarding the cricket test, has filed a case before the District Forum, for the recovery of money, under different headings, totaling a sum of Rs.14,75,000/-, which includes recovery of a sum of Rs.25000/-, the amount said to have been incurred, by the complainant for the past twenty years, in applying for job, without any result, on seeing the advertisement, for Rs.50000/-, that the opposite parties have failed to furnish the required particulars, for this he is entitled to a sum of Rs.2 lakhs, that for the suicide committed by sisters husband, a sum of Rs.3 lakhs, that for the suicide committed by his uncle Rs.5 lakhs, and for a sum a further sum of Rs.4 lakhs, to maintain the children, who have committed suicide.
(3.) The opposite parties denying all the averments in the complaint, would state that if there was any incorrect news in the paper, that should be the composing mistake, for which they may not be held responsible, and that for the frivolous and vexatious complaint, they are not answerable, thereby praying for the dismissal of the complaint.;