A K RAMADOSS Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) THE complainant is the appellant. The case of the complainant is as follows:

(2.) THE case of the respondent is as follows:

(3.) BEFORE the District Forum, the parties died not let in any oral evidence. The complainant has marked Exs. C1 to C8. Exs. R1 to R3 were marked by the opposite party. On consideration of the above materials, the District Forum has held that the transaction between the complainant and the opposite party is a transaction of borrowing money which has no nexus to establish that the complainant is a person hiring the services of the opposite party for consideration and that the above transaction is giving rise to civil dispute and that the complainant is not a consumer. In view of the above fact, the District Forum has not given any finding on other issues. Aggrieved by the said order, the complainant has filed this appeal.