N.KANNADASAN, J. - (1.) The appellant is the complainant and the respondent is the opposite party before the District Forum.
(2.) The complaint is filed under the following circumstances: The complainant has availed a loan of Rs.17000/- for the purchase of bike viz., TVS XL from the opposite party. The complainant has handed over 23 post dated cheques apart from the payment of an initial amount by way of an another cheque. According to the complainant, even though all the payments were made, the opposite party has failed to acknowledge the same and hand over the documents such as R.C.book, No Due Certificate etc., Hence the complaint is filed before the District Forum seeking the relief as stated therein.
(3.) The opposite party remained exparte. The District Forum has rejected the complaint by holding that the complainant has not proved that he paid the entire amount and one post dated cheque for the month of May-2004 is returned and due to the failure on the part of the complainant in making the entire payment, it was held that the complaint is liable to be rejected, against which, the present appeal is filed.;