LAWS(NCD)-1996-2-13

A MOHAN REDDY Vs. VENKATARAMANA REDDY

Decided On February 15, 1996
A Mohan Reddy Appellant
V/S
Venkataramana Reddy Respondents

JUDGEMENT

(1.) THIS Revision Petition has been filed by the complainant against the order dated 11th February, 1994 passed by the State Consumer Disputes Redressal Commission, Andhra Pradesh at Hyderabad in C.D.A. No. 66/94. By the impugned Order the State Commission confirmed the order of the District Forum, Chittoor which has dismissed the complaint of the complainant.

(2.) WE have heard the Revision Petitioner and gone through the records of the case. The Respondent has not appeared inspite of due intimation.

(3.) THE opposite parties in the counter pleaded that they never assured the complainant that the matter would be published on 18.4.93. On the oral representation of the complainant the matter was published on 20th April, 1993. It was further averred that the complainant has not suffered any loss as he has not sold any site.