KAUR SINGH BRAR Vs. KHURMI GUN WORKS

JUDGEMENT

(1.) It is an appeal against the order dated 30.10.1998 of the District Consumer Disputes Redressal Forum, Faridkot (hereinafter called the District Forum), vide which the complaint of the complainant was dismissed as satisfied, since according to the District Forum a settlement had reached between the parties.

(2.) This order dated 30.10.1998 of the District Forum has been challenged by the appellant, mainly on the ground that there was no agreement between the parties on the point of compensation and overcharging and the bursting of barrel, which had endangered the life of the complainant and had caused shock, agony and insecurity to him. It is then alleged that the impugned order has not been signed by any other Member except the President. Hence, it is not legal order in the eyes of law. It is further submitted that the President had passed the order without affording an opportunity to the appellant to leave evidence on the contentious issue.

(3.) We have heard the learned Counsel for the respondent and have gone through the record as well the order of the District Forum.