N.KANNADASAN, J. - (1.) The appellant herein is the opposite party and the respondent is the complainant before the District Forum.
(2.) The District Forum has allowed the complaint by setting the opposite party as exparte, against which the present appeal is filed.
(3.) The above appeal is filed on the ground that the summon was not served and even though the Appellant/Opposite Party is residing in the same campus, it was served upon on a third party, accordingly that another opportunity to be granted to contend the matter.;