J.JAYARAM, J. - (1.) The opposite parties 1 and 2 in the complaint are the appellants herein.
(2.) This appeal is filed by the opposite parties 1 and 2 against the order of the District Forum, Dindigul in C.C.No.29/2008, dated 24.2.2010 directing the opposite parties 1 and 2 jointly and severally to pay a sum of Rs.45,000/- with interest at the rate of 12% p.a from the date of complaint till realization with costs of Rs.5,000/-.
(3.) The case of the complainant is that he sent a registered post A/D booked at Suramangalam Head Post Office on 2.1.2008 addressed to the Hon?ble President, Hon?ble District Consumer Disputes Redressal Forum, Dindigul 624 001. But the above registered letter booked by him on 2.1.2008 was delivered to the addressee only on 24.1.2008 and that this amounts to deficiency in service on the part of the opposite parties 1 and 2.;