UNION OF INDIA Vs. RADHA KISHAN KHANNA

JUDGEMENT

(1.) This is an appeal under Sec.15 of the Consumer Protection Act, 1986 (hereinafter called the 'act') against the judgment and order dated 21.10.1999 passed by District Consumer Forum, Kanpur Nagar in Complaint Case No.1196 of 1995.

(2.) The complaint was filed alleging certain deficiencies committed by the railway administration.

(3.) In the written statement specific plea with regard to the non-maintainability of the complaint under Sec.12 of the Act was taken but that point was not contested either in a preliminary way or on merits.