N.KANNADASAN, J. - (1.) The appellant is the 2nd opposite party, 1st Respondent is the complainant, and 2nd to 4th respondents are the 1st, 3rd and 4th opposite parties before the District Forum.
(2.) The main ground raised in the above appeal is to the effect that the complainant shall avail remedies only by approaching the authorities prescribed under the Tamil Nadu Co-operative Societies Act, 1983 and the Consumer Forum does not have jurisdiction to entertain the complaint. The law is already settled by this Commission by rejecting the similar contentions in FA.Nos.634/2006 to 636/2006 dt.15.11.2007. By following the above principles this appeal is also dismissed. However, there will be no order as to cost.;