N.KANNADASAN, J. - (1.) The appellants are the opposite parties and the respondent is the complainant. The Respondent was served and he has not represented either by counsel or appeared in person.
(2.) The above appeal is filed as against the order dt.19.4.2005 in OP.No.176/2003 on the file of the District Forum, Coimbatore.
(3.) The Respondent / Complainant preferred a complaint on the ground that he has deposited a sum of Rs.50000/- with the appellants / opposite parties, by way of Fixed Deposit dt.31.3.1997, which was later on renewed. Subsequently, according to the complainant, when he has approached the appellants / opposite parties, he was not refunded the amount deposited by him and accordingly preferred complaint.;