UNION OF INDIA Vs. OM WATI

JUDGEMENT

(1.) Appellants which were the Opposite Parties before the State Commission have filed this Appeal against the judgment and order dated 20.08.07 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Complaint Case No. C-71/1998 wherein the State Commission allowing the complaint filed by the Respondent has directed the Appellants to pay a sum of Rs.50,000/- as compensation to the Respondent.