A K ADHIKESAVALU NAIDU Vs. C BALACHANDRA

JUDGEMENT

(1.) This appeal is directed against the order dated 27.11.1996 in O. P. No.32/94 on the file of the District Consumer Disputes Redressal Forum, Vellore.

(2.) The appellant is the complainant while the respondents are the opposite parties.

(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.