P THANGAMANI DIVYA ELECTRONICS Vs. V V PANDIAN

JUDGEMENT

(1.) This appeal is directed against the order dated 17.7.1996 in O. P. No.634/1995 on the file of the District Consumer Disputes Redressal Forum, Chennai (South ).

(2.) The opposite party is the appellant while the respondent is the complainant.

(3.) The succinct facts may be related in order to understand the crux of the issue arising for consideration in this action.