N.KANNADASAN, J. - (1.) The appellant is the opposite party and the respondent is the complainant before the District Forum.
(2.) The appellant is represented by counsel and the respondent/complainant is served absent.
(3.) The District Forum has allowed the complaint, wherein, a direction is given to the opposite party to cancel the Mortgage Deed executed by the complainant, to return the original sale deed and also to pay a sum of Rs.10,000/- as compensation with cost.;