B. LAKSHMI Vs. RADHA REALTORS PVT. LTD

JUDGEMENT

(1.) This is an appeal preferred by the complainant against the order of dismissal of her complaint on the ground that she did not appear on the date on which the matter was posted for filing her affidavit evidence.

(2.) Aggrieved by the said order, the complainant preferred this appeal contending that she is a resident of Kadapa and therefore, could not come in time and file her affidavit evidence. Heard both sides.

(3.) Since the District Forum has no jurisdiction to set aside the exparte order, the complainant preferred this appeal. As the complaint was dismissed solely for non-filing of affidavit evidence, we are of the opinion that one more chance could be given to the complainant, however, in view of latches on payment of costs of Rs.500/-. Costs paid.