J. Jayaram, Member (J) - (1.) ALL these three appeals are filed by the complainant against the common order passed by the District Forum, Chennai (North) in CC. No. 202/2012, CC. No. 203/2012 & 204/2012 dated 16.12.2013 dismissing the complaint. All the three complaints are filed by the same complainant claiming compensation from the opposite party for the deficiency in service in not furnishing the information sought by him from the opposite party under RTI Act.
(2.) THE opposite party has resisted the claim on the ground that the complaints are not maintainable before the Consumer Forum and that the Consumer Forum has no jurisdiction to entertain the complaints. The District Forum considered the rival contentions and dismissed the complaints holding that the complaints are not maintainable and also that there is no deficiency in service on the part of the opposite party.
(3.) AGGRIEVED by the impugned order passed by the District Forum the complainant has preferred these appeals.;