P RAMASWAMY Vs. K MARIA

JUDGEMENT

(1.) This appeal is directed against the order dated 10th day of October, 1996 in O. P. No.87/1996 on the file of the District Consumer Disputes Redressal Forum, Tuticorin.

(2.) The appellant is the 6th opposite party. The first respondent is the complainant while the respondents 2 to 6 are respectively opposite parties 1 to 5.

(3.) The first opposite party, it is said, is a Finance Company going by name Bagampiriyal Finance Ltd. It is a Company registered under the Companies Act. The second opposite party is the Managing Director while the opposite parties 3 to 6, it is said, are Directors of the said Company.