N.KANNADASAN, J. - (1.) The appellant is the complainant and the respondents are the opposite parties before the District Forum.
(2.) The District Forum has dismissed the complaint on the short ground that the Consumer Fora do not have jurisdiction in respect of the matters covered under the Co-operative Societies Act. This Commission has already taken a view that the Consumer Fora have got jurisdiction to entertain the complaints even as against the Societies.
(3.) Hence the order of the District Forum is set aside and he matter is remitted back to the District Forum for fresh disposal. The complainant shall file a memo on 19.1.2009 before the District Forum by enclosing the copy of the order passed by this Commission. Thereafter, the District Forum shall dispose of the complaint within a period of four weeks.;