DHBVNL Vs. R K SYNTHETICS

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 2.3.2004 passed by the District Consumer Disputes Redressal Forum, Bhiwani whereby the complaint filed by the respondent -complainant was accepted by granting following relief:

(2.) AGGRIEVED against the order of the District Forum, the appellant -opposite parties have come up in appeal.

(3.) WE have heard the learned Counsel for the parties and perused the case file.