VIKRANT CHEMICO, INDUSTRIES PVT. LTD. Vs. KUNAL SINGH

JUDGEMENT

(1.) THIS appeal by the OP of the complaint case No. 197 of 2009 against an ex parte order dated 29.4.2010, directing the OP to refund Rs.2,73,029 and also to pay compensation of Rs. 10,000, Rs. 500 as litigation costs.

(2.) THE complainant/respondent filed a complaint against the OP with certain allegations and the case proceeded in District Forum (North East). Notices were issued to the OP/ appellant for filing written statement but on 17.12.2009, the OP/appellant never appeared despite service of notice as per allegation, therefore, case was proceeded ex parte against the appellant vide order dated 17.12.2009.

(3.) AGAINST the aforesaid order dated 29.4.2010, the OP preferred this appeal.