M.THANIKACHALAM J. - (1.) The opposite party is the appellant.
(2.) The respondent in this appeal, as complainant, filed a case against the opposite party/bank, alleging certain deficiencies, claiming certain reliefs, as detailed in paragraph 6 of the complainant, which was opposed on various grounds.
(3.) The District Forum, after going through the affidavits and averments, passed an order on 19.1.2010, wherein complaint was allowed, issuing certain directions, which is under challenge, before this commission.;