PARVATHY PADMANABHAN Vs. V G PANNEERDAS AND CO

JUDGEMENT

(1.) This appeal is directed against the order dated 12th day of August, 1997 in O. P. No.458/1996 on the file of the District Consumer Disputes Redressal Forum, Chennai (South ).

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

(3.) Necessary and requisite facts as culled out from the materials placed on record may in brevity be stated in order to understand the crux of the issue arising for consideration in this action.