N.KANNADASAN, J. - (1.) The appellants are the opposite parties 1 and 2, and the 1st Respondent is the complainant. The Respondents 2 to 4 are given up.
(2.) The above appeal is filed against the order passed by the District Forum in allowing the complaint.
(3.) It is the case of the complainant that eventhough a sum of Rs.15000/- was paid by her by way of deposit to the appellants society, which will carry an interest @ 13.5% and when the said deposit matured on 26.2.2004, the appellants have failed to repay the amount and hence the complaint is preferred before the District Forum.;