A.K.ANNAMALAI J. - (1.) The 1st opposite party is the appellant.
(2.) The complainant/1st opposite party filed a complaint against the opposite parties 1&2 before the District Forum for directing the opposite parties to return the sum of Rs.10,650/- paid by the complainant, to pay a reasonable compensation of Rs.1,00,000/- for mental strain and agony and to pay cost.
(3.) Opposite parties after receipt of the notice, failed to appear before the District Forum on the date of hearing. They were called absent and set exparte by the District Forum.;