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 as against the order of the District Forum in rejecting the complaint.
(3.) The complaint is filed by contending that even though the complainant has availed loan of Rs.25000/- from the 1st opposite party and nominated the 1st opposite party as his Power Agent and later on the loan was discharged after a period of 4-months, the complainant was not informed about anything with regard to the allotment of the car by the 2nd opposite party for which, the loan was obtained and a booking was made. The District Forum has rejected the complaint by holding that it is barred by limitation and also by considering the fact that the loan agreement was cancelled by the 1st opposite party with the complaint.;