1. WHEN the appeal was called there was no representation for either side. The District Forum has dismissed the O.P. for default.
2. IN the appeal now it is stated that due to some difficulties which have been mentioned in the grounds of appeal the complainant could not be present on the date of hearing of the O.P. and therefore the O.P. has been dismissed for default. No point of law has been raised in the grounds of appeal. If what is stated by the appellant Company for their absence in the District Forum at the time of hearing, they could file a petition for restoration of the O.P. in the District Forum itself stating those reasons for their absence. We have in our order in A.P. No. 581 /95 have held that such a petition can be entertained in the District Forum.
With this observation, the appeal is dismissed. Appeal dismissed.
