N. KANNADASAN, J. - (1.) The appellant is the complainant and the respondents are the opposite parties before the District Forum.
(2.) The appeal is filed challenging an order of dismissal of the complaint by the District Forum, wherein deficiency of service is alleged as against the opposite parties to the effect that there was failure in conducting the family planning operation to the complainant.
(3.) The District Forum while dismissing the complaint has considered the fact that the complaint is barred by limitation. It is not in dispute that the complaint was filed merely after 17 years after the date of operation performed upon the complainant and as such the District Forum has correctly dismissed the complaint as barred by limitation.;