SRINIVASA ENTERPRISES Vs. MD ANEESUDDIN

JUDGEMENT

(1.) COMMON order passed in both the appeals as both the appeals arise out of the same order passed by the District Forum -I, Hyderabad.

(2.) F .A. No. 849/2002 is filed by the opposite party No. 2 against the orders dated 23.10.2001 in C.D. 1149/1999. F.A. No. 359/2003 is filed by the opposite party No. 1 against the orders dated 23.10.2001 in C.D. No. 1149/2001 under Section 15 of the Consumer Protection Act, 1986 .

(3.) THE facts leading to the filing of this appeal are set out as hereunder: