LAKSHMI FABRICATORS Vs. S MALLAYYA

JUDGEMENT

(1.) This appeal is directed against the order dated 29th day of June, 1998 in O. P. No.505/1994 on the file of the District Consumer Disputes Redressal Forum, Coimbatore.

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

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