Section 24(8) in Kerala Consumer Protection Rules, 2005
(8)The appellant shall not, except by leave of the State Commission, urge or be heard in support of any ground of objection not set forth in the memorandum of appeal but the State Commission, in deciding the appeal, may not confine to the grounds of objection set forth in the memorandum of appeal or taken by leave of the State Commission under these Rules:Provided that the State Commission shall not rest any decision on any other grounds unless the party who may be affected thereby, has been given, at least an opportunity of being heard.
