M.THANIKACHALAM, J. - (1.) The 1st and 2nd opposite parties are the appellants.
(2.) The deceased first respondent/complainant approached the District Forum, claiming a compensation of Rs.2 lakhs with costs, on the following grounds.
(3.) The complainant had savings bank account with the first opposite party from 5.6.98 and its number is 9552. The complainants wife Thilagavathy was the owner of property covered under the Sale Deed No.1593, registered on 28.10.74.;