M.THANIKACHALAM J. - (1.) The respondent in this appeal as complainant moved the District Forum in CC No.52/2002, for the recovery of a sum of Rs.2,00,000/-, in addition to compensation, on the ground that for the deficiency committed by the opposite parties, the should be directed to pay a sum of Rs.2 lakhs, being the policy amount assured, with interest thereon, in addition to seeking further direction for a sum of R.15000/- towards deficiency in service, and for further sum of Rs.10000/- for mental agony, as well for the cost of Rs.3000/-.
(2.) The 1st opposite party/ appellant, though appeared through counsel, not filed written version and contested the case, whereas the 2nd opposite party alone filed written version, and opposed the claim.
(3.) The District Forum, considering the rival contentions of the parties, as well as the absence of any defense from the appellant/ 1st opposite party, has come to the conclusion, that there was deficiency in service, followed by a direction, which reads The first opposite party is directed to pay a sum of Rs.2,00,000/- with interest at 9% and directed the first opposite party to pay a sum of Rs.5000/- for the deficiency in service and to pay Rs.10000/- for mental agony with cost of Rs.1000/-.;