ARVIND K SHAH Vs. CITY LIFTS INDIA LTD

JUDGEMENT

(1.) It is noticed that the complaint herein has been filed in the year 1997 and processed thereafter by way of show-cause notice as has been served upon the O. Ps. in the year 1998. Affidavit of service has been filed which is in the Record and Proceedings, which show service was effected through post and zerox copy of Postal acknowledgement forms part of Affidavit. However, there is no response on the part of the O. Ps. either by way of filing appearance or consequently claim of the complainant remained un-challenged and uncontroverted.

(2.) The complainant has also filed affidavit in support of passing the decree as also in support of the claim in the complaint. We, therefore, proceed to dispose of the complaint.

(3.) The complainant has claimed a sum of Rs.5,50,000/- being the expenses which the complainant was required to spend over the treatment of his wife for injury which she sustained because of deficiency in services on the part of O. P. in installing the lift at the residential place of the complainant.