UPASANA Vs. SPICE RETAIL LTD. AND ORS.

JUDGEMENT

(1.) IN this appeal, challenge has been made to order dated 7.5.14 by which complaint of the appellant herein i.e. complainant before the District Forum has been dismissed in default. AR of the appellant states that on 7.5.2014 due to heavy traffic jam at LTO, the AR of the appellant could not appear before learned District Forum in time and by the time he reached, the learned District Forum had dismissed the complaint for non -appearance. It is stated that immediately thereafter, steps were taken for obtaining the copy of the order and thereafter, appeal was filed.

(2.) AR of the appellant/complainant submits that evidence of complainant had already been filed before the District Forum "and non -appearance on 7.5.2014 was due to bona fide reasons stated above. It is stated that on 7.5.2014, the respondent/OP had to file evidence before the District Forum. It is further submitted that a great prejudice shall be caused to the appellant/complainant if the impugned order is not set aside and the matter is not decided on merit.

(3.) IN view of the submissions, the appellant has been able to show sufficient cause due to which the matter could not be attended before the District Forum on 7.5.2014.