DEVASSIA VARGHESE MANNANKULATHU VEEDU KOLAKKADY Vs. MANAGING DIRECTOR THE BALIAPATTAM TILE WORKS PYPPINISSERY

JUDGEMENT

(1.) In this case, the complainant was consistently absent on hearing dates. As complainant was absent, we posted the case on 5.6.93 to 27.8.93. On 27.8.93 also the complainant was not present and we posted the case to 3.12.93. On that day also the complainant was not present. To accommodate the complainant we again posted the matter for 31.12.93. Fresh notice was also issued to the complainant though it was not necessary as it was his obligation to appear on the hearings dates. Even then, when the case came up the complainant was not present. He was not represented by any Counsel also. We called the name of the complainant. There is no representation. No evidence has been adduced in support of the complainant. In the circumstances, the complaint is dismissed for default.