K S SIDHU Vs. SENIOR EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard.

(2.) The order dated 29.2.2000 of the District Consumer Disputes Redressal Forum, Bathinda (hereinafter called the District Forum), on the face of it is cryptic and non-speaking. It is liable to be set-aside on that ground alone.

(3.) While rejecting the complaint, it has simply been stated by the District Forum as under : "as there is no evidence before this Forum on the basis of which any prima facie case is made out against the opposite parties. Thus, the application is hereby declined. "