M. THANIKACHALAM J. - (1.) The 5th opposite party is the appellant.
(2.) The 1st respondent, in this appeal, as complainant, has filed a case against five opposite parties, including this appellant, for the recovery of a sum of Rs.70000/-, alleging that the deposit made by him with the opposite parties 1 and 2, not returned even after deducting the loan amount, borrowed by him, despite repeated demand, and notice, thereby accusing deficiency.
(3.) The opposite parties 1 and 2, appears to have remained exparte, opposite parties 3 and 4 contested the case independently.;