SANJIV MOITRA Vs. G D MEGHANI

JUDGEMENT

(1.) This appeal, under Sec.15 of the Consumer Protection Act, 1986 , is directed against the order dated 5.11.1999 in Complaint No.167/98 by District Consumer Disputes Redressal Forum, Bilaspur (hereinafter called the 'district Forum' for short) dismissing the complaint of the complainant/appellant.

(2.) The complainant/appellant was aggrieved by the alleged wrong report of blood group of his wife Geetu Moitra. The complaint was resisted by the respondent.

(3.) The District Forum in the impugned order observed that the appellant is not a consumer. It was also held that there is no material to hold that the report about the blood group of Geetu Moitra was wrong. The complaint was accordingly dismissed.