SECONDARY SCHOOL Vs. CORRESPONDENT MUSLIM HIGHER

JUDGEMENT

(1.) This appeal is directed against the order dated 13.10.1998 in O. P. No.132/97 on the file of the District Consumer Disputes Redressal Forum, Cuddalore.

(2.) The appellant is the opposite party while the respondents are the complainants.

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