A.K.ANNAMALAI J. - (1.) The 1st opposite party is the appellant.
(2.) The complainant filed a complaint against the opposite parties 1 to 3 before the District Forum for directing the transfer of complainants Savings Bank Account to the 2nd opposite party (wrongly mentioned in complaint instead of 1st opposite party) and to pay necessary interest for the amount of Rs.13,236/- with the account and for the payment of Rs.2,00,000/- towards compensation for mental agony and other losses by the opposite parties and to pay the cost, as the 1st opposite party failed to transfer the savings bank account from Palani Branch to Theni Branch.
(3.) The 1st opposite party filed written version adopted by 2nd and 3rd opposite party in which denying the allegations of the complainant and in the written version claimed the complainant is not the consumer as there was no service rendered for any payment since there was a reconstruction process was going on at the 2nd opposite party bank and due to electronic core banking facility was being arranged there was delay in transferring of the complainants account to the 2nd opposite party and therefore there was no deficiency of service on the part of the opposite parties.;