AMARBIR SINGH Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) FEELING Aggrieved by the judgment and order dated 10.11.2004 passed by District Consumer Disputes Redressal Forum -II, U.T., Chandigarh (for short hereinafter to be referred as District Forum) in Complaint Case No. 225 of 2004, the complainants have filed this appeal.

(2.) UPON service of notice, the respondent Nos. 1 and 2 i.e., Chandigarh Administration through its Chief Administrator, U.T., Chandigarh and Estate Officer, U.T., Chandigarh put in appearance through Mr. K.C. Sahu, Govt. Pleader. The respondent No. 3 -Municipal Corporation through Commissioner, U.T., Chandigarh did not put in appearance before the District Forum in the complaint case and was proceeded ex parte. In this appeal, notice was served on the Municipal Corporation, which was represented by Ms. Sunint Kaur, Advocate. The record of the complaint case was summoned from the District Forum.

(3.) WE have heard the learned Counsel Mr. Vikas Cuccria, Advocate for the appellants, Mr. K.C. Sahu, Govt. Pleader for respondent Nos. 1 and 2 and Ms. Sunint Kaur, Advocate for respondent No. 3.