N.KANNADASAN, J. - (1.) The appellants are the opposite parties and Respondents are the complainants before the District Forum.
(2.) The above appeal is filed challenging the order passed by the District Forum wherein the complaint is allowed after holding the opposite parties as exparte.
(3.) The short ground urged in this appeal is that even though the second opposite party was served on 19.11.2005, the first opposite party was served by Paper Publication, without giving sufficient time for opposite parties to file their version, the complaint ought not to have been allowed.;