N.KANNADASAN, J. - (1.) The appellants are the opposite parties and the Respondent is the complainant before the District Forum.
(2.) The appellants have challenged the order of the District Forum, which proceeds as follows: Complainant Present. Opposite parties represented. Seen the endorsement as to withdrawal. Petition is dismissed as withdrawn. Cost Rs.1000/- each payable by opposite parties 1 to 3 within a month.
(3.) According to the learned counsel for appellant, the appellants are aggrieved with regard to the payment of cost of Rs.1000/-, by contending that the complainant cannot be construed as a consumer within the meaning of the Act. That apart, it is further submitted that the appellants 1 and 2 have no connection whatsoever with the complainants and the complainants are employed only in the office of the 3rd appellant/ 3rd opposite party. In the light of the above, the appeal is filed amongst various grounds, as set out therein.;