GENERAL MANAGER SOUTHERN RLY Vs. KANTHIMATHI

JUDGEMENT

(1.) This appeal is directed against the order dated 25.11.1996 in O. P.960/94 on the file of the District Consumer Disputes Redressal Forum, Chennai (South ).

(2.) The appellant is the opposite party while the respondents are the complainants.

(3.) The short facts leading to the filing of this appeal may in brevity be stated in order to understand the crux of the issue arising for consideration in this action.