N. KANNADASAN, J. - (1.) The appellant is the opposite party and respondent is the complainant before the District Forum.
(2.) The complaint is represented by the learned counsel and there is no representation for the respondent / opposite party. After notice is ordered, the counsel for the appellant has taken private notice indicating that the respondent shall appear on 11.11.2008. The said notice was received by the authorized person of the complainant / respondent on 26.10.2008. Thereafter the respondent / complainant has sent telegram to the Registry that he is not in a position to travel and prayed for an adjournment with a request to intimate the date of next hearing. On the basis of the said telegram, the registry has sent a notice, indicating the next hearing date as 26.11.2008. Even today, there is no representation on behalf of the respondent / complainant.
(3.) In the light of the above, we propose to dispose of the appeal based on the available records and the entire materials including the finding of the District Forum.;