DR. ANIL MINHAS Vs. KARNAIL SINGH

JUDGEMENT

(1.) Nobody appears for the respondent despite presumptive service, as the notice sent by registered AD post on 23.05.2014, has not been received back, though a period of thirty days has lapsed.

(2.) Heard and gone through the record.

(3.) Present appeal is directed against the order dated 04.12.2013, of learned District Consumer Redressal Forum, Kangra camp at Palampur, whereby appellant's complaint, under Section 12 of the Consumer Protection Act, 1986, which he filed against respondent -Dr. Anil Minhas, has been dismissed on the ground that the same is barred by time.