BALAKRISHNA PILLAI Vs. KERALA CO OPERATIVE TRIBUNAL

JUDGEMENT

(1.) Ext. P-2 which is impugned in this petition is the order of the Kerala Cooperative Tribunal, Trivandrum, dated 13-12-1974. This order reads as follows:

(2.) S.82(1)(f) says: "82. Appeal to Tribunal.-(1) Any person aggrieved by-

(3.) Petitioners' counsel, however, states that it is true that the Tribunal can dispose of the appeal without hearing the appellant, if he is absent, but such disposal has to be on merits, and not a mere dismissal for default. He refers to R.109(2) which reads: