ABHAY MANOHAR SAPRE, J - (1.) This appeal is filed against the final judgment and order dated 22.05.2018 passed by the National Consumer Disputes Redressal Commission, New Delhi(hereinafter referred to as "the Commission") in Consumer Case No. 1094 of 2018 whereby the Presiding Member of the Commission dismissed the complaint filed by the appellant herein.
(2.) A few facts need mention hereinbelow for disposal of this appeal, which involves a short point.
(3.) By impugned order, the Presiding Member of the Commission dismissed the appellant's complaint in limine. It is against this order, the complainant has filed this appeal under Section 23 of the Consumer Protection Act, 1986(hereinafter referred to as "the Act").;