V NAGARAJAN Vs. S M GOVINDHASAMY

JUDGEMENT

(1.) This revision has come up for admission before us today. The facts leading to the filing of this revision may in brevity be stated for understanding the crux of the issue arising for consideration in this action.

(2.) One S. M. Govindhasamy, Secretary, Human Welfare and Development Centre, Chottaiyanpalayam, R. N. Pudur Post, Erode-638 005, instituted a complaint in O. P.162/1999 on the file of the District Consumer Disputes Redressal Forum, Erode, impleading the opposite parties as below : (1) V. Nagarajan, Prop. Sri Bagyalakshmi Transports Managing Partner, No.53, Agrahara Street, Erode - 638 001. (2) District Collector, Salem. (3) Regional Transport Officer, Salem-636 007.

(3.) The 1st opposite party V. Nagarajan, entered appearance and filed his version. The 2nd and 3rd opposite parties namely District Collector, Salem and Regional Transport Officer, despite service of summon, did not at all enter appearance and virtually remained absent. When the matter was posted for enquiry before the Forum below, neither the 1st opposite party nor his Counsel was present and consequently the Forum below passed an order on merits on 12.12.2000 after taking into consideration the materials placed on record.