A.K.ANNAMALAI J. - (1.) The 1st Respondent as complainant filed a complaint before the District Forum, Coimbatore, alleging deficiency against the opposite parties to pay an advance amount a sum of Rs.30,000/- with interest at 24% p.a. from 21.12.07, to pay a sum of Rs.1,00,000/- towards compensation and damage for mental agony and deficiency of service. The District Forum, allowed the complaint against the opposite parties. Against the said order, this appeal is preferred by the opposite parties, praying to set aside the order of the District Forum, Coimbatore, dated 10.06.08 in O.P.No.59/2008. This appeal coming before us for hearing finally on 27.04.2011, upon hearing the arguments of the counsel on both sides, and perused the documents, written submissions as well as the order of the District Forum, this Commission made the following order :- The 1st opposite party is the appellant.
(2.) The complainant/1st respondent filed a complaint against the opposite parties before the District Forum to pay an advance amount a sum of Rs.30,000/- with interest at 24% p.a. from 21.12.07, to pay a sum of Rs.1,00,000/- towards compensation and damage for mental agony and deficiency of service.
(3.) On the basis of materials placed before the District Forum, the District Forum allowed the complaint by directing the opposite parties 1 to 3 to return the advance amount of Rs.30,000/- with interest at the rate of 12% from 21.12.2007 and to pay a sum of Rs.25,000/- as compensation for mental agony and to pay a sum of Rs.1000/-.;