VIKAS KUNDU Vs. KOKCHA TAILORS

JUDGEMENT

(1.) THIS appeal has been filed by Mr. Vikas Kundu, Advocate against the order dated January 10th, 2014 passed by District Consumer Disputes Redressal Forum, (for short District Forum), Jind. The operative part of the order is reproduced as under:

(2.) COMPLAINT being filed under Section 12 of the Consumer Protection Act, 1986, the District Forum directed the respondent to pay an amount of Rs. 2230 to the appellant along with interest @ 9% per annum from the date of filing of the complaint, that is, August 27th, 2013 till its realization.