A.K.ANNAMALAI, J - (1.) The complainant is the appellant.
(2.) The complainant filed a complaint before the District Forum, Coimbatore against the opposite parties 1 to 3 for the relief of to pay a sum of Rs.13,00,000/- towards compensation for the loss of damage for the period from 21.6.03 to 28.11.05 at 18% interest p.a. to deliver the Tata Tipper Lorry bearing registration No.TN 41 E 7499 of the complainant or in the alternative to giving credit a sum of Rs.3,96,000/- being the sale proceeds of the lorry on the date of sale to his loan account and to pay a sum of Rs.1,500/- per day towards compensation loss or damage for the continued illegal detention of the lorry and to pay the cost.
(3.) The complainant has filed this complaint before the District Forum, Coimbatore with some delay along with the delay petition and the complaint was entertained by the District forum by assigning CFSR No.922/2005. The District Forum on 14.2.07 passed an order on the complaint stating that the complaint is not maintainable and rejected.;