N.KANNADASAN, J. - (1.) The appellants in FA.217/2006 are the opposite parties and the respondents therein are the complainants before the District Forum.
(2.) The complainants preferred a separate appeal in FA.289/2006, wherein the opposite parties are the respondents.
(3.) The complainants have approached the District Forum alleging deficiency in service under the following circumstances. The complainants have availed locker facility from the opposite party from on 30.12.00 and later on availed a bigger size of locker bearing No.62, w.e.f.4.7.2001. The complainants have deposited about 55 sovereigns jewellery worth about Rs.3 lakhs in the locker. On 3.10.2003, when the locker was opened by the 2nd complainant, she was shocked to note that the jewels were missing. Immediately thereafter it was reported to the Assistant Manager and subsequently a complaint was also lodged with the local police as well as with the higher officials of the opposite party bank. Under the said circumstances, the complainants have approached the District Forum seeking relief as stated therein.;