LAWS(NCD)-2000-12-72

S RAMRAJ Vs. P UDHAYAKUMARALINGAM

Decided On December 08, 2000
S RAMRAJ Appellant
V/S
P UDHAYAKUMARALINGAM Respondents

JUDGEMENT

(1.) This revision has come up for admission before us today.

(2.) The short facts leading to the filing of the revision may in brevity be stated for understanding the crux of the issue involved for consideration in this action.

(3.) The revision petitioner herein is the opposite party in O. P.191/1998 on the file of the District Consumer Disputes Redressal Forum, Srivilliputhur. The said O. P. as against him had been instituted by the complainant before the Forum below for certain reliefs as prayed for in the complaint.