K SELVARAJ Vs. SHEIK IBRAHIM

JUDGEMENT

(1.) HEARD both sides.

(2.) THE revision petitioner/plaintiff has preferred this revision against the ex parte award passed on 29. 12. 1994 by the District consumer Dispute Redressal Forum, Erode. Since he has exhausted all the remedies in the said forum to set aside the ex parte award, he could not get the relief. THErefore, he has filed a plaint dated 8. 4. 2002 praying for declaration that the ex parte award passed in the District Consumer Dispute redressal Forum, Erode is void, illegal, obtained by fraud and against law and on facts etc. THE Court below has rejected the plaint.