SAKTHI FINANCE LTD Vs. A JOHN

JUDGEMENT

(1.) This appeal is directed against the order dated the 2nd day of March, 1998 in O. P. No.202/96 on the file of the District Consumer Disputes Redressal Forum, Coimbatore.

(2.) The appellant is the opposite party while the respondent is the complainant.

(3.) When this action came up for hearing on 20.10.1999 this Commission made an endorsement on the docket as below : "the learned Counsel for the appellant as well as the respondent called absent. The matter is adjourned toon which date the matter will be disposed of on merits on perusal of the records even if any of the learned Counsel is absent on that date. "