CHIEF COMMERCIAL SUPERINTENDENT, NORTHERN RAILWAY Vs. KIFAYAT ULLAH

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act, 1986 (hereinafter called the Act ) against judgment and order dated 3.12.1998 passed by District Consumer Forum, Kanpur Nagar in Complaint Case No. 1048 of 1993.

(2.) INITIALLY the complaint was filed alleging certain deficiencies committed by the railway administration.

(3.) IN the written statement specific plea with regard to the non -maintainability of the complaint under Section 12 of the Act was taken but that point was not contested either in a preliminary way or on merits.