Section 24(7) in Kerala Consumer Protection Rules, 2005
(7)On the date of hearing or on any other day to which hearing stands adjourned, it shall be obligatory for the parties or their authorized agents to appear before the State Commission. If the appellant or his authorized agent fails to appear on such date, the State Commission may either decide the appeal on the merits of the case or dismiss it on default. If the respondent or his authorized agent fails to appear on such date, the State Commission shall decide the appeal exparte on the merits of the case:
