A A ABDU Vs. BRANCH MANAGER CANARA BANK

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Thrissur, in O. P. No.508/ 95. The complainants are the appellants.

(2.) The notice sent to the first appellant in the address given in the order was returned stating that 'not Known'.

(3.) The notice issued to the second appellant was also returned with endorsement "left India" in the circumstances we treat that there is proper service.