B SRI RAMAKRISHNA RAO Vs. NALLA SUVARNA DEVI

JUDGEMENT

(1.) THE opposite party is the appellant.

(2.) AGGRIEVED by the orders of the District Forum -II, Hyderabad in C.D. No. 64 of 1999 dated 10.1.2002, the present appeal has been filed under Section 15 of the Consumer Protection Act, 1986 .

(3.) THE factual matrix leading to the filing of this appeal is set out as hereunder.