M.THANIKACHALAM J. - (1.) The complainant is the appellant.
(2.) The complainant/appellant claiming a sum of Rs.31,500/-, filed a consumer complaint, before the District Forum, Tiruvallur, in C.C.45/2006, alleging that she joined as a Member in the opposite partys Jewellery Shop under a Scheme, paying a sum of Rs.250/- per month for 25 months, under which, the opposite party agreed to give 1 sovereign, that if the sovereign had been given, he would have gained a sum of Rs.2,500/-, which should be construed as loss, that in order to claim the amount and to take action, he spent several amounts under various categories and suffered mental agony, for which, totally he is entitled to the above said sum.
(3.) The opposite party has not contested the case and remained exparte.;