State Consumer Disputes Redressal Commission
S. Gurunathan, Rep By T. Sundarraj Power ... vs S. Sekar, Vasanth Motors, Tirupur on 27 June, 2023
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, CHENNAI BEFORE Hon'ble THIRU. JUSTICE R. SUBBIAH :: PRESIDENT Thiru.R VENKATESA PERUMAL :: MEMBERFA. No. 165/2018
(Against the order in C.C. No.208/2014, dated 14.12.2016, on the file of District Consumer Commission, Coimbatore) DATED THIS THE 27th DAY OF JUNE 2023 S.Gurunathan Rep.by T.Sundarraj - Power of Attorney, No. 44, KVR Nagar, Karuvampalayam, Tirupur ..Appellant/complainant Vs S.Sekar Vasanth Motors (Maruthi Service Centre) No.3/332, Kovai Road, Perumanallur, Tirupur ..Respondent/opposite party Counsel for the Appellant/complainant : M/s S.Manoharan Counsel for the Respondent/opposite party : M/s K.Venkat This appeal is coming on before us for hearing today, this commission made the following order in open court :-
Order No representation for both. This appeal is posted today for appearance of both and for filing written arguments of appellant and for arguments in list or for dismissal. When the matter was called at 11.00 A.M, the appellant was not present hence, passed over and called again at 12.30 noon, then also the appellant has not appeared. Hence we are of the view that keeping the appeal pending is of no use as the appellant is not interested in prosecuting the case. The appeal is dismissed for default. No order as to cost.
Sd/- Sd/- R VENKATESAPERUMAL R. SUBBIAH MEMBER PRESIDENT