N.KANNADASAN, J. - (1.) The appellant is the 4th opposite party and the respondents 1 and 2 are the complainants and the respondents 3 to 5 are the opposite parties 1 to 3 before the District Forum.
(2.) The above appeal is filed as against the order passed by the District Forum, wherein the complaint filed by the complainants is allowed with a direction to refund the amount, which was deposited by way of Fixed Deposits, with interest.
(3.) The present appeal is filed by the 4th opposite party, raising various other grounds as set out in the Memorandum of appeal.;