(1.) This appeal is directed against the order dated 15.7.1997 in O. P. No.55/94 on the file of the District Consumer Disputes Redressal Forum, Sivagangai.
(2.) The opposite party is the appellant while the respondents are the complainants.
(3.) Short and succinct facts of the case may be related in order to understand the crux of the issue arising for consideration in this action.