A.K.ANNAMALAI, J. - (1.) Complainant is the appellant.
(2.) Complainant filed a complaint against the opposite party claiming Rs.40,000/- towards the loss of motorcycle parked in the opposite party?s theatre complex for the loss and Rs.30,000/- as compensation for mental agony and Rs.2,000/- as costs.
(3.) The complainant on 15.9.07 in order to view the matinee show cinema he parked his TN-V-7753 diesel bullet two wheeler, after obtaining token for the same by pay Rs.3/- as charges at the parking place and at about 5.30 pm when he came out the theatre for taking the vehicle, the vehicle was not found for and it was stolen. When the opposite party was enquired proper response was not made and thereby a police complaint was given and the complainant also came forward with the consumer complaint claiming the above reliefs.;