N.KANNADASAN, J. - (1.) The appellant is the opposite party and the respondent is the complainant before the District Forum.
(2.) The District Forum has allowed the complaint with the directions to the opposite party to repay the amount which was paid by the complainant by way of deposit. We do not see any reason to interfere with the order of the District Forum. However, the learned counsel for the appellant contended that the deposit could not be repaid due to the fact that the society was facing severe financial crisis and may seeks some more time to comply with the directions given by the District Forum.
(3.) In the light of the above statement, while dismissing the appeal, we are extending 4-months time to comply with the order of the District Forum. After compliance of the order passed herein, the appellant is permitted to withdraw the mandatory deposit which was deposited before this Commission.;