M.THANIKACHALAM J. - (1.) The appeal itself is taken up today, with the consent of the parties, since parties entered appearance, through counsel.
(2.) The respondent in this appeal who is the complaint, claiming a plot measuring 2400 sq.ft. or in the alternative to refund a sum of Rs.2 lakhs, with interest, based upon some agreement, alleging deficiency, in service, has filed a case.
(3.) The District Forum issued notice, but as represented before us, despite notice received, the opposite party, failed to appear before the court, and contest the case, resulting exparte order dt.31.8.2010.;