N.KANNADASAN, J. - (1.) The Appellant is the complainant and the Respondent is the opposite party before the District Forum.
(2.) The above appeal is filed as against the order of the District Forum in dismissing the complaint for default. In the grounds of appeal, various reasons are adduced by the Appellant/Complainant to set aside the order of the District Forum. We are not propose to go into all those grounds. However with a view to give one more opportunity to the Appellant, we are inclined to set aside the order of the District Forum and the District Forum is directed to take up the complaint on file and to proceed with the matter. Time to dispose of the appeal is 8 weeks from the date of receipt of the order.
(3.) Accordingly the appeal is allowed.;