M. THANIKACHALAM J. - (1.) The 1st opposite party aggrieved by the order of the lower Forum has come to this Appellate Commission for redressal.
(2.) The 1st respondent as complainant has approached the District Forum for redressal, against the appellant and the 2nd opposite party as if there was deficiency in service since the appellant/1st respondent failed to return the deposit amount with interest thereon as agreed, on maturity.
(3.) The 1st respondent while sought for redressal before the District Forum as complainant, alleged in his petition that on 10.8.2001 he had deposited a sum of Rs.10000/- with the appellant/1st opposite party, who agreed to pay interest after 3 years on maturity on 10.8.2004, but despite the maturity period is over and demand was made by issuing notice, the 1st opposite party / appellant failed to pay the amount to the petitioner which amount to deficiency in service and in this view, the opposite parties should be directed to return the amount as claimed in the petition.;