DIVISIONAL ENGINEER TELEPHONE DEPARTMENT Vs. S VASUDEVAN

JUDGEMENT

(1.) This appeal is directed against the order dated 31.7.1998 in O. P. No.28/1997 on the file of the District Consumer Dispute Redressal Forum, Nilgiris at Udhagamandalam.

(2.) The opposite parties are the appellants while the respondents are the complainants.

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