A.K.ANNAMALAI, J. - (1.) The 1st opposite party is the appellant.
(2.) The 1stRespondent/complainant filed a complaint against the 1st opposite party and other opposite parties for the relief of compensation for Rs.60,000/- and to repay the cost of Rs.25,000/- for the defective refrigerator and for the cost of Rs.500/-.
(3.) The District Forum allowed the complaint in the absence of opposite parties by setting tem exparte in the proceedings.;