N.KANNADASAN, J. - (1.) The appellant is the 3rd opposite party, 1st respondent is the complainant, respondents 2 and 3 are the opposite parties 1 and 2 before the District Forum.
(2.) The above appeal is filed against the order passed by the District Forum in allowing the complaint filed by the complainant.
(3.) The appeal is filed by raising a main contention to the effect that the complaint does not come within the purview of the Consumer Protection Act and the dispute of the complainant is arising out of the service conditions and the dispute raised by him is for the refund of the provident fund amount, after his retirement.;