(1.) The appeal is directed against the order dated 30.12.1996 in O. P. No.278/95 on the file of the District Consumer Disputes Redressal Forum, Coimbatore.
(2.) The appellant is the complainant while the respondent is the opposite party.
(3.) The short facts leading to the filing of this appeal, may in brevity be stated for understanding the crux of issue arising for consideration in this action.