N.KANNADASAN, J. - (1.) The appellant herein is the opposite party and the respondent is the complainant before the District Forum.
(2.) The appeal is filed as against the order of the District Forum, wherein the appellant was set exparte.
(3.) Since the order passed by the District Forum is an exparte order, considering the facts and circumstances and the reasons adduced by the learned counsel for appellant herein, we are inclined to give one more opportunity to the appellant. Accordingly we set aside the order of the District Forum and the appeal is allowed and the matter is remitted back to the District Forum for the disposal of the case on merit subject to the condition that the appellant /opposite party pays a sum of Rs.1000/- to the respondent /complainant on or before 5.12.2008. After the payment of the cost and on restoration of the complaint, the same shall be disposed of by the District Forum within a period of 8 weeks thereafter.;