N.KANNADASAN, J. - (1.) The appellant is the opposite party and the respondent is the complainant before the District Forum.
(2.) The complainant has approached the District Forum by alleging deficiency on the part of the opposite party to the effect that he was made to run from pillar to post to get a copy of the survey extract. Even though, the complainant has claimed a compensation of Rs.4 lakhs, a sum of Rs.1000/- towards compensation and further sum of Rs.1000/- was ordered as cost.
(3.) The learned counsel for the appellant submits that there is no deficiency on the part of the appellant/opposite party and the opposite party has merely called upon the complainant to explain the reasons for which copy of the extract is required and since the complainant has not sent any reply, there was delay on the part of the complainant in furnishing the copy of the extract. According to the learned counsel, the District Forum has not considered the reasoning adduced by the appellant/opposite party in this regard and accordingly prays to set aside the order.;