M. THANIKACHALAM, J. - (1.) The complainants in OP.No.324/2002 on the file of the District Forum Chennai (North) are the appellants.
(2.) The appellants, as complainants have approached the District Forum, for certain reliefs, as catalogued under paragraph 49 of the petition, alleging interalia, that non-refund of the Fixed Deposit amounts on maturity, deposited by their predecessors in interest, with the 1st opposite party bank, would amounts to deficiency in service, that the amount refunded/ returned, after negotiated settlement under the Lok Adalat, falls short in agreed interest, since they are bound to pay interest as agreed originally, and therefore suitable directions should be issued, for the payment of interest, as originally agreed, in addition to compensation, etc.
(3.) The opposite parties, opposed the claim, interalia on the ground, that the Forum, where the complainant has filed the case, has no jurisdiction, since the 1st opposite party, against whom the relief is sought for, is not residing within the jurisdiction of the Forum, and that the 2nd opposite party has no connection with the 1st opposite party, the further fact being the 2nd opposite party is also not properly sought to be represented by the person competent to represent, thereby prayed for the dismissal of the complaint.;