M.THANIKACHALAM, J. - (1.) The 1st opposite party in OP.No.54/2004, on the file of District Forum, Coimbatore, is the appellant, aggrieved by its order dt.7.6.2007.
(2.) The complainant/1st respondent, who obtained a favourable order, remained exparte.
(3.) The learned counsel for the appellant, inviting our attention, to a decision of this commission in FA.No.596/2007, submitted the same order has to be followed, in view of the fact, the order under challenge in this appeal, was set aside in F.A.No.596/2007, and the same reason is to be followed, for which we are unable to say No.;