UNION OF INDIA Vs. MOHAMMAD SHAHID

JUDGEMENT

(1.) THIS is an appeal against the judgment and order dated 27.5.1993 passed by District Consumer Forum, Etawah in Complaint Case No. 415/1992.

(2.) WE have heard Mr. V.S. Tripathi assisted by Mr. S. Tiwari, learned Counsel for appellants and perused the record.

(3.) IN the instant case notices were sent to respondent and in spite of service of notice none has appeared for respondent.