N.KANNADASAN,J. - (1.) The appellant is the complainant and the respondent is the opposite party before the District Forum.
(2.) The complainant has approached the District Forum alleging deficiency as against the opposite party on the ground that for the repayment of the loan amount, which was disbursed as vehicle loan by the opposite party, even though the opposite party has granted a weeks time and the said amount was paid within the time stipulated, the possession of the complainants vehicle was taken over illegally and accordingly the complaint is filed.
(3.) The District Forum has dismissed the complaint by holding that in as much as the complainant has not paid the instalments in time; he cannot make any allegation of any unfair trade practice as against the opposite party. Aggrieved as against the said order, the present appeal is filed.;