N.KANNADASAN, J. - (1.) The appellant herein is the first opposite party and the first respondent is the complainant and second and third respondents are the second and third opposite parties before the District Forum.
(2.) The complainant has approached the District Forum alleging deficiency in service on the ground that even though the first opposite party introduced a scheme of exchange offer of the vehicle, when the complainant approached the first opposite party, the vehicle was not handed over to him as announced in the scheme. The complainant has also made allegation that the first opposite party has promised that they would arrange finance through third opposite party and said promise was not adhered to.
(3.) The District Forum has allowed the complaint, against which the present appeal is filed.;