HARNEK SINGH Vs. GURMIT SINGH

JUDGEMENT

(1.) Both the cross appeals have been filed against the common order dated 24.1.2008 passed by UT Chandigarh State Consumer Disputes Redressal Commission, Chandigarh (for short, 'State Commission') wherein the State Commission allowed the complaint. The complainant, Harnek Singh filed the first appeal No. 108 of 2008 for enhancement of the compensation and other appeal No. 120 of 2008 filed by Dr. Gurmit Singh/OP for dismissal of the complaint.

(2.) The brief facts of the Complaint:

(3.) Xxx XXX XXX