- (1.) THE opposite party in C.C.No.13/2007on the file of District Forum, Theni, aggrieved by the order of the District Forum dt.31.1.2008, has come to this Commission as appellant.
(2.) THE respondent herein, as complainant, approached the District Forum, complaining deficiency, on the part of the opposite party/ appellant, interalia contending that the deposits made by him on various dates, with the bank, though matured, amount was not refunded, and therefore a direction should be given for the refund of the amount of Rs.2,11,111/-, with compensation also.
(3.) THE opposite party/ appellant, filing written version, denying certain averments in the complaint, had contended that the complainant had not deposited any amount with the opposite party bank, that one Tr. Dinakaran, who was functioning as Secretary and one Selvi. Mythili, who was employed as cashier, have not brought the amount to the bank, and if at all they should have misappropriated the same, that the complaint is bad for non-joinder of necessary parties viz. the Secretary, and that the Fixed Deposit Receipts, pass book produced by the complainants are bogus, thereby prayed for the dismissal of the complaint.;