A.K.ANNAMALAI J. - (1.) Appellants counsel present. Respondent remained absent. Appellant side arguments heard. The counsel argued that before the District Forum for filing written version belatedly. The cost of Rs.400/- was ordered and the same was paid even before the compliance report dated 28.9.2007 by filing a joint memo for the same. But the District Forum without taking note of it passed exparte order wrongly stating that the cost was not paid on 28.9.07, which day there was Advocates boycott. Since the District Forum passed order exparte, on that ground and for the opposite party a chance to be given to defend their case on merits, the matter has to be remanded back for fresh disposal.
(2.) Hence, the order of the District Consumer Disputes Redressal Forum, Krishnagiri, dated 26.10.07.07 is set aside, and the matter is remanded back to the District Forum, Krishnagiri, for fresh disposal according to law on merits. No cost in this appeal.
(3.) The parties are directed to appear before the District Consumer Disputes Redressal Forum, Krishnagiri on 08.03.2011, for further hearings, on which date, the opposite party shall file not only the Written Version, but also Proof Affidavits, and relevant documents if any. District Forum is directed to dispose the case, on merit within two months from the date of appearance of parties.;