JUDGEMENT
N.KANNADASAN, J. -
(1.) The Appellant is the complainant and Respondent is the opposite party
before the District Forum.
(2.) The complainant has approached the before District Forum alleging
deficiency that the letter sent by him on 14.10.2004 was not delivered to
the addressee namely the District Registrar of Society.
(3.) The District Forum has dismissed the complaint wherein it is held that
the complainant has not sent any letter dated 13.10.2004, but only a
letter which was sent on 27.07.2004 in receipt No.6859 was actually
delivered to the addressee.;
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