LAWS(NCD)-2013-9-11

S. ALAGUSUNDARAMMAL Vs. V. KARUPPIAH

Decided On September 09, 2013
S. Alagusundarammal Appellant
V/S
V. Karuppiah Respondents

JUDGEMENT

(1.) The Revision Petition is filed against the impugned order of Tamil Nadu State Commission Disputes Redressal Commission, Chennai (in short, State Commission, Tamil Nadu) in First Appeal No. 95/2011 against the Consumer Complaint No. CC/188/2009 of Consumer Disputes Redressal Forum, Virudhunagar. (In short District Forum).

(2.) Facts in Brief:

(3.) District forum dismissed the complaint with observations as the Complainant is not a consumer.