DTDC COURIER AND CARGO LIMITED Vs. AMARDEEP SINGH

JUDGEMENT

(1.) REVISION petition no. 1147 of 2013 has been filed against the order dated 06.09.2012 passed by the Punjab State Consumer Disputes Redressal Commission, Chandigarh ( 'the State Commission ') in First Appeal no. 1468 of 2008 whereby the State Commission has confirmed the order of the District Consumer Disputes Redressal Commission, Gurdaspur ( 'the District Forum ').

(2.) THE brief facts of the case as per the respondent/complainant are as follows:

(3.) THE District Forum vide order dated 29.05.2008 have stated as follows: