M.THANIKACHALAM J. - (1.) The opposite parties 1 and 2, in O.P.No.37/2007, on the file of District Forum, Tuticorin, aggrieved by the order of the District Forum dt.37/2007, have come before this Commission, as appellants.
(2.) The 1st respondent, in this appeal, who is the complainant, sought certain direction, before the District Forum, alleging negligence, as well as deficiency in service, against the opposite parties, as if they have failed to repay the deposit amount, as well as Savings Bank account amount, despite notice, and therefore they should be directed to pay the amount, as prayed in the prayer column, including compensation.
(3.) Before the District Forum, opposite parties 1 and 2, admitting the deposit, the balance, in the SB account, resisted the claim, expressing their inability to repay the FD amount, due to want of funds, awaiting funds from the Government, and no other specific defence, questioning amount payable by them, were taken in the written version.;