MOHINDER KAUR Vs. PAWAN AGGARWAL

JUDGEMENT

(1.) THIS order will dispose of First Appeal No. 801 of 2005 as also First Appeal No. 812 of 2005 as both these appeals have been filed against the same impugned order dated 21.4.2005 passed by District Consumer Disputes Redressal Forum, Ferozepur (hereinafter called the "District Forum").

(2.) BY order dated 21.4.2005, the District Forum has allowed the complaint of Smt. Mohinder Kaur in the following terms:

(3.) FIRST Appeal No. 801 of 2005 has been filed by complainant Smt. Mohinder Kaur against the dismissal of her complaint against opposite party No. 2 (Lady Dr. Saroj Singh) from whom Rs. 90,000 had been claimed as compensation.