(1.) THIS appeal is filed U/s 15 of the C.P Act 1986 by the OP in complaint No.64/2010 on the file of District Consumer Forum, Raichur being aggrieved with the order dated 016/11/2010.
(2.) THE brief facts of the case are as under:
(3.) ON appearance though sufficient and reasonable opportunity was given to the OP, OP failed to file the version so also the evidence and failed to produce the documents in support of the defense if any. Then the D.F. on the receipt of the affidavit and the documents produced by the complainant was pleased to allow the said complaint vide its order dated 16/11/2010. Being aggrieved by the same, now the OP has come up with this appeal on the following grounds: -