S. JEYARAM Vs. HEALTH & FAMILY WELFARE DEPT.

JUDGEMENT

(1.) THIS appeal is filed by the complainant against the order of the District Consumer Disputes Redressal Forum, Chennai [North] in C.M.P. No. 43/2013 and C.C. No. 269/2012, dated 3.10.2013, allowing C.M.P. No. 43/2013 and consequently rejecting the complaint. The case of the complainant is that he sought some information relating to Apollo Hospital, under the Right. To Information Act, which was not provided by the opposite party, and hence the complaint.

(2.) ACCORDING to the opposite party, the complaint is not maintainable before the Consumer Forum.

(3.) THE District Forum considered the rival contentions and allowed the C.M.P., and consequently rejected the complaint. Aggrieved by the impugned order, the complainant has preferred this appeal.