- (1.) The appellant is the 1st opposite party before the District Forum. 1st Respondent is the complainant and the 2nd respondent is the 2nd opposite party before the District Forum.
(2.) The complainant approached the District Forum seeking relief to the effect that even though the Fixed Deposit amount, which is lying in the hands of the 2nd opposite party, wherein it is indicated that the Fixed Deposit is under the category former or survivor; and she being the former, she was not paid the money. According to the complainant, since the 2nd opposite party has failed to disburse the amount, she alleged deficiency in service on the part of the 2nd opposite party and approached the District Forum.
(3.) The complaint was resisted by the 1st opposite party to the effect that a Civil Suit is pending on the file of the Munsiff Court, Panruti in OS No.210/2002, and the order of injunction is in force, and unless the Civil Court renders finding, the amount should not be disbursed.;