A.K.ANNAMALAI J. - (1.) The appellant is opposite party before the District Forum. The complainant filed a complaint for ordering to pay Rs.1,00,000/- for deficiency of service towards mental agony and 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.15,000/- as compensation with 9% interest and cost of Rs.1,000/- within a period of one month 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 this appeal is being disposed on merits after hearing bothsides and upon perusal of the records.;