SKYPAK COURIERS LTD Vs. WARTSILA DIESEL INDIA LTD

JUDGEMENT

(1.) THIS appeal takes an exception to an order passed by the District Consumer Disputes Redressal Forum, Mumbai Suburban District, on 17.2.1999 in Consumer Complaint No. 231/1997.

(2.) FACTS of the case in brief can be summarized as under:

(3.) THE Ld. District Forum after hearing both the parties partially allowed the complaint directing the Appellant to pay a sum of Rs. 1,04,505.60 within two months from the receipt of the copy of the judgement/order dated 17th February, 1999. Aggrieved by the said order original Opposite Party has preferred present appeal.