DHARAM SINGH Vs. ICICI BANK

JUDGEMENT

(1.) THIS appeal is directed against the order passed by District Forum Mandi, Camp at Sunder Nagar on 10.4.2009 in Complaint Case No. 134/2008.

(2.) BY means of impugned order, complaint filed by the appellant has been partly allowed thereby directing the respondent No.1 to pay Rs. 25,000 on account of harassment, mental agony and pain, etc. to the appellant, along with Rs. 2,000 as cost of litigation.

(3.) RESPONDENT No.1 is not aggrieved from the said order. Therefore qua this amount dispute between the parties has attained finality. Appellant has filed this appeal for enhancement of compensation. In the face of the record, and the respondent No.1 having not filed the appeal, it can safely be assumed that it is not aggrieved from the findings recorded against it.