N.KANNADASAN, J. - (1.) The appellant is the opposite party and the respondent is the complainant before the District Forum.
(2.) The complainant has filed the complaint before the District Forum, alleging deficiency in service under the following circumstances.
(3.) The complainant has availed mortgage loan during 1989 and he has discharged the loan in the year 2002. On 5.11.2004, the complainant issued a lawyers notice, requesting the opposite party to return the original documents, since the said documents were not handed over to the complainant at the time of discharge of loan. As there was no proper reply, the complainant has approached the District Forum.;