N.KANNADASAN, J. - (1.) The appellants are the opposite parties and the respondent is the complainant before the District Forum. The appeal is filed against the order dt.4.5.2005 in O.P.No.15/2001 of the District Forum in allowing the complaint, wherein a direction was given to the opposite parties to refund the EPF amount alongwith interest as stated therein.
(2.) The complainant has approached the District Forum by contending that he was the Secretary in the Primary Agricultural Rural Development Bank, Thiruvannamalai and he has retired from service on 30.9.99 and eventhough he was a subscriber to the EPF, after his retirement the said amount was not paid to him. Under the said circumstances the complainant approached the District Forum seeking an appropriate relief.
(3.) The appellants / opposite parties contended that there is no deficiency in service on their part and accordingly prayed for dismissal of the complaint.;