M. THANIKACHALAM J. - (1.) The opposite parties are the appellants
(2.) The respondent, in this appeal, as complainant, claimed several reliefs, as listed in paragraph 12 of the complaint, alleging number of deficiencies, as well as unfair trade practice, as if the opposite parties have committed so, in selling a refrigerator, which failed to serve its purpose, despite report also, they have failed to rectify the same.
(3.) The opposite parties, though have received the notices, failed to appear before the District Forum, contested the case, resulting an exparte order on merit dt.5.10.2009, which is under challenge.;