NAGALAKSHMI LORRY SERVICE Vs. N S GANESH BABU

JUDGEMENT

(1.) The appeal is directed against the order dated 26.9.1997 in O. P.380/1996 on the file of the District Consumer Disputes Redressal Forum, Chennai (North ).

(2.) The appellants are the opposite parties, transport operators while the respondents are the complainants.

(3.) Succinct facts may be related for understanding the crux of the issue involved for consideration in this action.