A.K.ANNAMALAI J. - (1.) The appellants are opposite parties before the District Forum. The complainant filed a complaint for ordering to pay Rs.4,00,000/- for deficiency of service towards mental agony and Rs.1000/- towards cost.
(2.) On the basis of enquiry against the opposite party, the District Forum allowed the complaint and the opposite party is directed to pay a sum of Rs.50,000/- as compensation with cost of Rs.1,000/- within a period of two months from the date of receipt of order.
(3.) Aggrieved by the order of the District Forum, the opposite party filed this appeal against the complainant. In these circumstances, this appeal was taken up for hearing and in the appeal, and in the absence of the respondent/complainant this appeal is being disposed on merits after hearing the appellant and upon perusal of the records.;