N.KANNADASAN, J. - (1.) The above appeal is filed as against the order dt.21.9.2005 passed by the District Forum, Chennai (South) in OP.No.119/2003.
(2.) There is no representation on behalf of the respondent. The Respondent / complainant has not filed written arguments even though that several adjournments were given. Even on earlier occasion viz. on 8.8.2008 an order was passed by this commission, permitting the respondent to file written arguments, subject to the payment of cost. However, written arguments were not filed and there is no representation on several hearings. Hence we propose to deal with the appeal on merits with regard to the available records.
(3.) The respondent is complainant before the District Forum. He has preferred a complaint on the ground that there was loss of baggage when he has traveled from Chennai to Bangkok and as such he is entitled for the value of the goods lost, apart from compensation for the deficiency in service and mental agony.;