MOHANAN AUTO CONSULTING FINANCIAL AGENGY Vs. SAINULABDEEN

JUDGEMENT

(1.) THIS is an appeal filed by the opposite party in CC. 118/13 on the file of CDRF, Thiruvananthapuram under Section 15 of the Consumer Protection Act challenging the order of the Forum dated, August 31, 2013 allowing the complaint in part and directing the opposite party to pay Rs. 8,500 and a cost of Rs. 1,500. The case of the complainant as detailed in his complaint and as testified by him as PW1 before the Forum in brief is this:

(2.) THE opposite party in his version contended thus before the Forum:

(3.) HEARD the Counsel for the appellant/ opposite party and the complainant who appeared in person before the Forum.