S BAFNA Vs. GENERAL MANAGER SOUTHERN RAILWAY

JUDGEMENT

(1.) This appeal is directed against the order dated 19th day of June, 1998 in O. P. No.137/1997 on the file of the District Consumer Disputes Redressal Forum, Chennai (North ).

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

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