NARESH H GORADIA Vs. GENERAL MANAGER TELECOM DISTT

JUDGEMENT

(1.) The complaint was filed against the General Manager, Telecom District, stating that the bills dated 11-3-91 is far excessive than the average of the previous bills, and that therefore, he is not liable to pay the amount. The counter was filed by the opposite party.

(2.) The District Forum dismissed the complaint on the ground that he was absent on that day and that the opposite party was ready. It accordingly dismissed the complaint for default.

(3.) Having regard to the circumstances we are satisfied that the District Forum ought to have decided the case on merits and should have not dismissed the case for default. We accordingly allow the appeal and set aside the order of the District Forum and remit the case to the District Forum to decide the same afresh according to law after giving notice to both the parties.