M. THANIKACHALAM J. - (1.) The first opposite party in COP.70/2004 on the file of District Consumer Disputes Redressal Forum, Tuticorin, unable to resist the case of the complainant successfully, has come to this Commission as appellant.
(2.) The respondent herein as complainant preferred a complaint against the opposite parties, alleging deficiency in service, thereby, seeking a direction, directing the first opposite party not to claim the additional interest of Rs.991/-, as well as claiming a sum of Rs.50,000/- as compensation.
(3.) The complaint was opposed by the opposite parties, denying all the allegations and pleading mistake that the demanded additional interest was not wanton, that on coming to know the mistake committed by them, they informed the complainant, waiving the penal interest of Rs.991/-, and that the complainant, knowing the same unnecessarily dragged them to the Consumer Forum, thereby, praying for the dismissal of the complaint.;