- (1.) The respondents in the appeal are the complainants and the appellants herein are the opposite parties before the District Forum in OP.Nos.314/1999 and 315/1999 respectively.
(2.) The complainant in OP.No.314/1999 is the mother and the complainant in OP.No.315/99 is her son.
(3.) The complainants have approached the District Forum by contending that even though they have deposited a sum of R.1 lakh each in receipt No.010 and (deposit by mother) and Receipt No.009 (deposit by the son) respectively, the opposite parties have failed to return the deposits and as such there is deficiency in service.;