POTTURI TULASIDAS Vs. B ANEEL KUMAR

JUDGEMENT

(1.) HEARD both sides.

(2.) AGGRIEVED by the said order, the complainant preferred this revision contending that he has been perusing the matter in person and he is not aware of the technicalities.

(3.) THE District Forum directed him to serve interrogatories in a question form but he served them in a descriptive manner. Obviously the complainant was not aware of the procedure wherein he could couch the interrogatories in a question form.