KANCHIPURAM SRIVARADARAJA SILKS Vs. A MANIKANDAN

JUDGEMENT

(1.) This appeal is directed against the order dated 18th day of February, 1997 in O. P. No.776/95 on the file of the District Consumer Disputes Redressal Forum, Chennai (South ).

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

(3.) Necessary and requisite facts as absolutely essential for deciding the crux of the issue involved for consideration in this action may in brevity be related.