N.KANNADASAN, J. - (1.) The Appeal is filed against the order passed by the District Forum wherein the appellants are set exparte and the complaint is allowed by giving relief as stated therein. Considering various reasons as set out in the grounds of appeal, we are inclined to allow the appeal subject to the condition that the Appellants herein shall pay a sum of Rs.4,000/- by way of cost to the Respondents/complainants within a period of two weeks from the date of receipt of the order and a Memo to be filed before the District Forum reporting compliance failing which the above orders stands cancelled. On such payment, the District Forum is directed to take the complaint on file and dispose of the same within a period of three weeks.;