M.THANIKACHALAM, J. - (1.) The opposite party is the appellant.
(2.) The complainant/ respondent, alleging deficiency, against the opposite party, has filed the case, for the return of a sum o fRs.12,414/-, with interest thereon, in addition to a compensation of Rs.1 lakh, as if by the negligence and deficiency in service committed by the opposite party, he suffered mental agony and torture.
(3.) The opposite party denying the averments in the complaint, and stating the mistake had crept in, because of the fault in the system, during the relevant period, since there was upgrading of core banking system, that when the matter was brought to the notice, amount was paid, thereby contending, since they have not committed any deficiency, they are not liable to pay any amount.;