LAWS(UTRCDRC)-2013-9-1

S VEERASAMY Vs. MURUGAIYAN

Decided On September 23, 2013
S Veerasamy Appellant
V/S
MURUGAIYAN Respondents

JUDGEMENT

(1.) BAKTHAVATSALU , PresidentThe case of the complainant is as follows:

(2.) THE case of the opposite party No. 1 is as follows:

(3.) THE case of the 2nd opposite party is as follows: