KUNDAN LAL SHARMA Vs. H S BOPARAE

JUDGEMENT

(1.) This appeal has been filed against order dated 13.2.2001 passed by the District Consumer Disputes Redressal Forum-I, U. T. , Chandigarh [for short hereinafter to be referred as the District Forum-I] in Complaint Case No.555 of 1999, Sh. Kundan Lal Sharma, House No.3225, Sector 37-D, Chandigarh V/s. Col. H. S. Boparae (Retd.), Regional Manager of Aneja Group/consultancy, residence : H. No.148, Sector-2, Panchkula (Previous Office Address : SCO 52, Sector 20-C, Chandigarh) and Inderjit Aneja, Chairman-cum-Managing Director, Aneja Group/consultancy, previous address : SCO 52, Sector 20-C, Chandigarh, residence address : Inderjit Aneja s/o Bagmal Aneja, Plot No.10-A, Road No.8, Film Nagar, Jubilee Hills, Hyderabad (A. P. ).

(2.) The District Forum-I has allowed the complaint and found the opposite party No.2 deficient in service and the opposite party No.2 has been directed to make payment to the complainant. Opposite party No.1, Col. H. S. Boparae (Retd.) has been directed to make all efforts to get the refund. However, no personal liability has been fastened on opposite party No.1.

(3.) Aggrieved against the order of the District Forum-I, the appellant/complainant, Mr. Kundan Lal Sharma filed an appeal under Sec.15 of the Consumer Protection Act, 1986 praying that respondent No.1, who was the opposite party No.1 before the District Forum-I be held liable to make the payment to the appellant/complainant.