SURINDER MIGLANI Vs. PAWAN KUMAR

JUDGEMENT

(1.) The revision petitioners were arraigned as OP NOs.1 and 2 in the consumer complaint before the District Consumer Forum, Kaithal. The complaint was allowed against the two revision petitioners. Their appeal has been dismissed by the Haryana State Consumer Disputes Redressal Commisssion in F A No. 625 of 2007. Now, the complainant, Shri Pawan Kumar and NIIT who were OPs-3 and OP-4 before the District Forum, are arrayed as respondents in the revision petition.

(2.) Before the District Forum, the case of the complainant was

(3.) The District Forum has considered the matter at great length and held that:-