N. KANNADASAN, J. - (1.) The appellant is the opposite party and the respondent is the complainant before the District Forum.
(2.) There is no representation on behalf of the respondent/complainant.
(3.) The complaint is filed before the District Forum by contending that he was admitted in the hospital at Chennai on 17.4.2003 and tests were conducted and he was discharged on 18.4.2003 with necessary prescriptions and later on he took treatment and he has taken a C.T. Scan at Madras and incurred expenses, but however, the opposite party had refused the re-imbursement of the said amount which amounts to deficiency in service.;