N.KANNADASAN, J. - (1.) The Appeal is filed against the order passed by the District Forum wherein a direction issued to the Appellant/Opposite Parties to refund two deposits namely Rs.15,000/- and Rs.20,000/- along with interest at 14% per annum respectively. The only grievance of the Appellants/Opposite Parties is that even though during the pendency of complaint, a sum of Rs.15,000/- having been disbursed to the Respondents/Complainants that was not taken into account and order is passed including the said deposit. Accordingly the appeal is disposed of in the following terms: (a) The will be a direction to the Appellants/Opposite Parties to refund the deposit of Rs.20,000/- with interest as indicated by the District Forum in Paragraph 5 of the Order, viz., Rs.39,796/- along with compensation of Rs.7,000/- and costs of Rs.750/- as ordered by the District Forum. Time to comply the above direction is three months from today. (b) The Respondents/Complainants herein are permitted to withdraw the mandatory deposit which is available in credit of the State Commission and the balance amount is liable to be paid to the Respondents/Complainants by the Appellants/Opposite parties.
(2.) Accordingly, the appeal is disposed of in the above terms.;