A PERUMAL Vs. G SHANTILAL

JUDGEMENT

(1.) This appeal is directed against the order dated 31.1.1997 in O. P.430/95 on the file of the District Consumer Disputes Redressal Forum, Madras (North ).

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

(3.) The facts of the instant case may be stated in a crisp fashion to understand the crux of the issue arising for consideration.