BLAZEFLASH COURIERS (P) LTD Vs. MANISH JAIN

JUDGEMENT

(1.) THIS appeal has been filed by the appellant which was op before the District Forum,Ajmer against the order dated 30.8.05 passed by the District Forum,Ajmer in complaint no.149/05 by which the complaint of the complainant respondent was allowed against the appellant in the manner that the the appellant was directed to pay a sum of Rs.9000/ - as amount of compensation within two months to the complainant respondent alongwith Rs.1000/ - as amount of cost of litigation.

(2.) IT arises in the following circumstances:

(3.) AGGRIEVED from that order,this appeal has been filed by the appellant.