VENKATESWARA ENTERPRISES REP ITS SOLE PROPRIETRIC S LEELAVATHI, W/O M SELVARAJ Vs. DCB (DEVELOPMENT CREDIT BANK LTD ) & 2 ORS

JUDGEMENT

(1.) We have heard the Learned Counsel for the Appellant and perused the impugned order, passed by the Tamil Nadu State Consumer Disputes Redressal Commission at Chennai (for short "the State Commission") in M.P. No. 253/2015 in CCSR No. 333/2015.

(2.) The State Commission has dismissed the Complaint on the ground that nobody had appeared on behalf of the Complainant on a number of occasions.

(3.) We have perused the memo of Appeal, filed by the Appellant/Complainant, and find that not a single word has been mentioned as to why nobody appeared before the State Commission. Moreover, the Appeal has been filed with a delay of 342 days, for which no satisfactory explanation has been furnished in the application, seeking condonation of delay.