ESCORTS LTD Vs. HOTEL SRI KUMARAN

JUDGEMENT

(1.) This appeal is directed against the order dated 14.11.1997 in O. P. No.824/1993 on the file of the District Consumer Disputes Redressal Forum, Coimbatore.

(2.) The appellant is the 1st opposite party. The 1st respondent is the complainant while the 2nd respondent is the 2nd opposite party.

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