M.THANIKACHALAM, J. - (1.) The opposite party is the appellant.
(2.) The complainant / respondent, who is having a current account, with the opposite party, deposited a sum of Rs.6000/-, in the said account, which was not properly credited, whereas wrongly credited to someother account. Despite repeated enquiries, and request, though evasive replies were given, the amount was not credited, to the account of the complainant, thereby the opposite party had caused negligent act, inflicting injury, for which the complainant is entitled to a compensation of Rs.50000/-, in addition a direction to credit a sum of Rs.6000/-, with interest.
(3.) The opposite party/ appellant, though received a notice, failed to appear before the District Forum, resulting an exparte order, followed by an exparte award dt.29.8.2008, under which a direction has been given to pay a sum of Rs.25000/-, as compensation, forgetting the prayers, or ignoring the prayers, and even without assigning any valid reasons, though it is exparte. Aggrieved by this order, the opposite party has come to this commission, as appellant.;