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 based on the records available, since the opposite party has remained exparte. Against the said order, present appeal is filed.
(3.) The learned counsel for appellant / opposite party has raised several contentions. However, without going into the merits of the said contentions, considering the fact that the appellant / opposite party remained exparte and in order to give one more opportunity, the order of the District Forum is set aside and the matter is remitted back for fresh consideration.;