K.SAMPATH, J. - (1.) The Opposite parties in COP No.55/2005 on the file of the District Consumer Disputes Redressal Forum, Namakkal, are the appellants herein. The case of the complainant was that he had a sum of Rs.2,05,500/- in his savings bank account with the 1st opposite party. He wanted money for putting up a construction. The money was not paid by the 1st opposite party despite requests. The complainant sent a communication to the 1st opposite party through the Consumer Council. The 1st opposite party undertook to repay the said amount by 30/6/2005. But this was not done compelling the complainant to file the complaint for a direction to the opposite parties to pay the said amount with interest at 12% p.a. and Rs.25,000/- towards mental agony caused to the complainant besides costs.
(2.) The Opposite parties appeared before the District Forum in person and took time for filing version and also got the time extended but did not file any version though they engaged an Advocate.
(3.) On the materials placed, the District Forum granted the prayer of the complainant directing the opposite parties to pay the said sum of Rs.2,05,500/- with interest at 9% p.a. and Rs.10,000/- towards compensation for mental agony together with Rs.1,000/- as costs. It is as against that the present appeal has been filed.;