M.THANIKACHALAM, J. - (1.) This petition aims to condone the delay of 1889 days in filing the appeal against the order of the District Forum in C.C.171/2003, on the file of the District Consumer Disputes Redressal Forum, Coimbatore, dated 25.07.2005.
(2.) The respondents herein as complainants filed a case, based upon an agreement, alleging deficiency, seeking a direction to hand over and give possession of the flats, after fully completing the construction, with further direction, seeking for compensation of Rs.20 lakhs for mental agony, based upon deficiency in service on various grounds, which we are not now concerned for the disposal of this petition.
(3.) In the complaint, the opposite party/petitioner herein was described as "M/s. D-Cube Constructions (P) Ltd., Gowtham Arcade, 208, T.V.Samy Road, R.S.Puram, Coimbatore, Tamilnadu, rep. by its Director ? Mr.R.Thulsairam". The opposite party/petitioner herein since not served or otherwise, failed to appear before the District Forum. Therefore, the District Forum passed an exparyte order on 25.7.2005, directing the opposite party to deliver the possession of the flats as well pay a sum of Rs.15 lakhs as compensation with costs.;