N.KANNADASAN, J. - (1.) The appellant is the opposite party and the respondent is the complainant before the District Forum.
(2.) The complaint is filed making allegation to the effect that 3-silk sarees was purchased by the complainant were defective and when the complainant along with his family members has approached the opposite party they were not treated properly and no action was initiated by the opposite party, though the complaint was resisted by the opposite party raising various contentions, the District Forum has allowed the complaint as stated therein, against which the present appeal is filed.
(3.) In the appeal, after notice is ordered, the respondent/complainant was not represented and accordingly, we have appointed Amicus Curiae to assist the Court.;