GAYATHRI Vs. P DHANARAM & ANR

JUDGEMENT

(1.) The above noted appeals have been preferred by the opposite party-Radiologist and the opposite party-Lab against the impugned order of the State Commission, Tamil Nadu, dated 29-12-2015 in Consumer Complaint No.113 of 2014 whereby the opposite parties are directed to pay to the complainant jointly and severally as under:

(2.) Apart from the other pleas the counsel for the respective appellants have contended that they were wrongly proceeded ex parte which has resulted in grave prejudice to them.

(3.) Learned counsel for the appellants has taken us through the original record of the State Commission, Tamil Nadu and submitted that original file does not contain any document/notice which may show that the notice of the complaint was served upon the appellants/opposite parties. It is further contended that on 01-10-2014 the State Commission has recorded, thus: