N.KANNADASAN, J. - (1.) The appellant is the 3rd opposite party and the first respondent is the complainant and the respondents 2 & 3 are the opposite parties 1 & 2 before the District Forum.
(2.) The main ground raised in the above appeal is to the effect that even though the appellant is not served, they are set exparte and accordingly prayed that the order of the District Forum is liable to be set aside.
(3.) Even though, notice was ordered as against the respondent in the petition to condone the delay for the above appeal, the respondents have not appeared in spite of the fact that the service is completed. Hence, in order to avoid further delay in the matter, we are inclined to allow the appeal, subject to the conditions as set out herein.;