APGLI, GOVT OF A P Vs. TIRUMELLA VIJAYALAKSHMI

JUDGEMENT

(1.) OPPOSITE parties 1 to 5 are the appellants.

(2.) AGGRIEVED by the order of the District Consumer Forum -I, East Godavari at Kakinada in C.D. No. 31/2001 dated 19.4.2005 the present appeal has been filed under Section 15 of the Consumer Protection Act, 1986 .

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