RAJINDER SINGH Vs. SANJEEV KUMAR

JUDGEMENT

(1.) RAJINDER Singh -appellant has filed the present appeal under Section 27 -A of the Consumer Protection Act, 1986 (hereinafter referred to as the Act, 1986) against the order dated 28.1.2004 passed by the District Forum, Ambala, whereby he has been sentenced to imprisonment for six months for non -compliance of the order dated 31.12.1998.

(2.) SANJIV Kumar -complainant had filed Complaint Case No. 746 of 1997 against the Sherry Bus Service, Ambala which was accepted on 31.12.1998, whereby the following directions have been given against the appellant -opposite party:

(3.) WE have heard Rajinder Singh - appellant in person. None has put in appearance on behalf of the respondent.