N SAMPATHKUMAR Vs. AMARNATH R SOWLEE

JUDGEMENT

(1.) THIS First Appeal, by the Complainant, is directed against the main order dated 14.02.2011 passed by the Tamil Nadu State Consumer Disputes Redressal Commission at Chennai (for short "the State Commission") in OP No. 65 of 2000. By the impugned order, the State Commission has dismissed the complaint on the ground that there was no representation on behalf of the Complainant, when the case was taken up for final disposal. We may note that after the dismissal of the complaint, the Appellant had moved an application before the State Commission for recall of the said order but the application was dismissed on the ground that the State Commission did not have the power of review of its order.

(2.) DESPITE service of notice on the Respondent, no one has put in appearance on his behalf.

(3.) ACCORDINGLY , we have heard learned Counsel for the Appellant on application seeking condonation of delay in filing the Appeal as well as on merits. IA No. 682 of 2015 (Application for condonation of delay)