A.K.ANNAMALAI J. - (1.) The complainant is the appellant.
(2.) The complainant/appellant filed a complaint before the District Forum, seeking the relief to pay the deposit amount of Rs.3,27,700/- together with interest from the date of deposits and award Rs.25,000/- as compensation for mental agony and award costs of the complaint from the opposite party.
(3.) The complainant supplied Dhoor Dhal & Oori Dhal from the opposite party and the opposite party was not able to pay the amount. The said amount will be put in the Fixed Deposit which earn interest. As such the opposite party issued Fixed deposit for Rs.3,27,700/- with interest at 10% for the period of 6 months and the amount matured on 14.8.02. When the complainant approached the opposite party sought for matured amount and the evasive reply was forthcoming from the opposite party.;