N.KANNADASAN, J. - (1.) The above appeal is filed by the opposite parties against the order dt.31.3.2008 of the District Forum, Salem, in allowing the complaint.
(2.) The complaint is filed before the District Forum on the ground that there was delay in disbursing the Speed Post Money Order by the opposite parties / Appellants. The District Forum has allowed the complaint by holding that there was delay on the part of the opposite parties and thereby the complainant has suffered mental agony and to meet the ends of justice a sum of Rs.5000/- was ordered towards compensation for mental agony and to pay Rs.1000/- towards cost.
(3.) The appeal is filed challenging the said order amongst various other grounds.;