A.K.ANNAMALAI, J - (1.) The unsuccessful complainant is the appellant.
(2.) The appellant is complainant before the District Forum. The complainant filed a complaint for ordering to return the advance amount of Rs.1,500/-, to pay Rs.25,000/- as reasonable damages for mental agony and to pay costs.
(3.) The District Forum, Trichy after enquiry dismissed the complaint in C.C.No.98/2007 on 29.01.2008 against which now the present of the arised.;