V D GONDHALEKAR Vs. FRONTIER TRADING

JUDGEMENT

(1.) Respondent is present in response to the notice before admission issued by us earlier through his Advocate. We are proceeding to dispose of this appeal at the stage of its admission itself on hearing the appellant who is appearing in person and the learned Advocate for the respondent as above and on perusal of the material available in the appeal paper book. (For brevity's sake appellant is hereinafter referred to as 'complainant' and respondent as 'o. P' ).

(2.) The complainant has filed this appeal against the order dated 22nd July, 2002 whereby District Forum proceeded to dismiss his complaint for default in his appearance.

(3.) On perusal of the memo of appeal, it is noticed that the complainant used to personally appear and conducts his matter before the District Forum and on the relevant date he was required to go to Indore for his office work.